- (1.) Quashing of FIR No. 147 dated 19.6.2010 under Sections 450, 451, 294, 506, 148, 149 IPC registered at Police Station Sadar, Jagraon, Distt. Ludhiana (Annexure P-1) is sought on the basis of compromise dated 19.5.2011 (Annexure P-2).
(2.) As per the FIR, the complainant was working as Driver in the Punjab Roadways, Jagraon, and is retired from service. The allegation was that the petitioner No.3 went to his house to meet his daughter Baljinder Kaur who complained to him that Gurkirat Singh was following her. Thereafter, the complainant along with the Sarpanch Chand Singh and other respectable of the village had gone to the house of Gurkirat Singh to talk to his parents. On the fateful night Gurkirat Singh along with 3-4 friends came to his house armed with Datar and attacked his son Gurpreet Singh with an intention to kill him. The complainant fired a shot from his gun. At this Gurkirat Singh fled away from the spot by jumping the wall and went to the house of Joginder Singh. At this time, four boys came on two motor cycles and Gurkirat Singh fled away with them. At the time of jumping the wall the weapon of Gurkirat Singh fell down. In this background, the present FIR is registered.
(3.) During the stage of investigation, a compromise was effected between the parties on 19.5.2011 (Annexure P-2). Gurmit Singh has stated that the incident took place at night and due to some misunderstanding he has mentioned the names of all the accused. He stated that Parminder Singh etc. have no concern with the said FIR and he has no objection if the FIR is quashed.;