RAGHUBIR SINGH AND OTHERS Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-9-236
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 10,2012

Raghubir Singh And Others Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Quashing of FIR No. 124 dated 17.8.2007 under Sections 323 and 34 IPC registered at Police Station Mukerian, Distt. Hoshiarpur (Annexure P1) is being sought on the basis of compromise dated 12.11.2011 (Annexure P2).
(2.) The FIR was registered on the statement made by Harpreet Kaur alleging that on 14.8.2007 Raghubir Singh along with his sons Lovejeet Singh, Vikramjeet Singh and Rachpal Singh son of Fauja Singh came in front of their house and started throwing stones. After raising lalkara, they entered her house and started throwing stones, one stone hit on the left side of her head. After raising alarm, Tarsem Singh son of Dhanna Singh Panch and Gurcharan Singh son of Ujagar Singh came at the spot and witnessed the whole occurrence. At this stage, the accused fled away.
(3.) In this background, the FIR has been registered. After presentation of the challan the matter has been compromised between the parties on 12.11.2011 (Annexure P2).;


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