Kanwaljit Singh Ahluwalia, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure praying that case FIR No. 69 dated 22.03.2011 registered at Police Station A Division, District Amritsar under Sections 457, 380, 427, 506, 148 and 149 IPC be quashed on the basis of a compromise.
(2.) MANINDER Singh complainant -Respondent No. 2 is present in Court. He has been identified by ASI Panna Lal, who is present in Court to assist counsel for the State. Complainant Maninder Singh in the FIR has stated that he is running a meat shop in the main market, Judge Nagar, Amritsar. This shop is with him on rent for the last 20 years. Owner of the shop namely Paramdeep Singh alias Sonu -Petitioner No. 1 and his companion Birinder Singh alias Raja -Petitioner No. 2 along with 10/12 unknown persons came armed with hammers and swords. They made a hole in the roof of the shop and demolished half of the roof. They also damaged the TV installed in the shop and took away an electronic computerized weighing machine. They had further damaged the articles lying in the shop. Mr. Sandeep S. Majithia, Advocate appearing on behalf of the Petitioners, has stated that they have sought forgiveness from the complainant -tenant and furthermore, he has been compensated in monetary terms. Mr. Majithia has further informed this Court that Petitioner No. 1 -Paramdeep Singh has sold the shop to somebody else and Respondent No. 2 shall not be evicted from the shop except in due course of law.
(3.) MANINDER Singh complainant -Respondent No. 2, who is present in Court, has stated that the matter has been amicably resolved. The Petitioners have paid Rs. 1.50 lakhs to him and have compensated the loss caused to him. He has further been assured by the Petitioners that he will not be evicted from the shop except in due course of law.;