JASVIR SINGH JASSI AND OTHERS Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-2-376
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 01,2012

JASVIR SINGH JASSI AND OTHERS Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Quashing of FIR No. 134 dated 14.7.2010 under Sections 323, 324, 341, 326, 148 & 149 IPC registered at Police Station Morinda City, District Rupnagar(Annexure P-1) is sought on the basis of compromise dated 24.9.2010 (Annexure P-3).
(2.) The FIR was recorded as per the statement of Najar Singh-complainant. The complainant is a driver of Bus No. PB-23F-5587 which belongs to M/s Kumar Bus Service, Sirhind. On 14.7.2010 he took a bus to Kharar and when the bus reached Morinda, another bus belonging to Syndicate Bus Service came from Mohali to the Bus Stand Morinda. A scuffle took place between the Incharge of the Syndicate Bus who started abusing the Conductor of complainant's bus Harpreet Sharma. The fight was stopped by the intervention of the passengers. Subsequently, on his reaching to Malerkotla the driver of the Syndicate Bus parked his bus in front of the bus of the complainant and 8-10 boys got off from the bus with sticks and rods in their hands. The complainant was pulled out of the bus and was given punches. Jassi gave a kirpan blow to the complainant and thereafter they attacked the Conductor Harpreet Sharma. The complainant and his Conductor were taken to the Rural Hospital, Morinda, for treatment. Jassi and his companions fled away on their bus to Sirhind. In this background the FIR was registered.
(3.) A cross case i.e. DDR No. 17 dated 14.7.2010 under Sections 323, 324, 148 & 149 IPC has also been registered at Police Station Morinda City, District Rupnagar (Annexure P2).;


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