- (1.) This order shall dispose of two Criminal Misc.-M No. 37808 of 2012 (Sukhraj Singh and others vs. State of Punjab and another) and Criminal Misc.-M No. 37901 of 2012 (Shivraj Singh and others vs. State of Punjab and others). The facts are being taken from Criminal Misc.-M No. 37808 of 2012. FIR No. 54 dated 03.07.2010 was lodged by respondent No. 2 Shivraj Singh against the petitioners under Sections 326/324/ 336/34 IPC and 25/27/54/59 of Arms Act. Criminal complaint No. 184-1 dated 04.10.2010 was filed by Karamjit Kaur against Sukhraj Singh who is not petitioner No. 1 but brother of respondent No. 2, incidentally having the same name. The Court of learned Judicial Magistrate Ist Class after recording preliminary evidence has summoned respondent No. 2 and other accused in the complaint under Sections 326, 323, 324, 34 IPC. The complaint was fixed for hearing on 30.11.2012.
(2.) In this case a sudden fight had taken place at the spur of movement on 27.06.2010. The dispute related to taking of canal water. Both parties were having spades for irrigating the fields with canal water. The police recorded the statement of respondent No. 2 but found the case to be doubtful and ultimately FIR registered only on 03.07.2010. Karamjit Kaur complainant then filed a complaint which led to summoning of the respondents impleaded therein.
(3.) On 27.11.2012, the respectable of the village intervened and compromise was reached between the parties. The complainant in the present petition, at whose instance this FIR was registered, decided not to press the allegations and in turn the complainant agreed not to press the complaint which they have filed against brother of respondent No. 2. Due to this compromise, misunderstandings which had crept in between them have been cleared and both the parties have agreed to maintain peace in future.;