S.S. Saron, J. - (1.) This petition under Section 482, Criminal Procedure Code has been filed praying for quashing FIR No. 15 dated 23.1.2006 (Annexure-P.1) registered at Police Station Kharar, District Mohali for the offences under Sections 307 and 34, Indian Penal Code.
(2.) Jagjit Singh (respondent No. 2) got lodged the afore-referred FIR alleging that during the celebration of the marriage of his paternal uncle's son on 21.1.2006 he was called out from the marriage party on the asking of Harjit Singh alias Ganga (petitioner No. 2). When the complainant went outside petitioner Nos. 1 and 3 were also present. Petitioner No. 3 gave 'Lalkara' and told petitioner No. 1 that what was he looking for standing there. On this petitioner No. 1 gave 'Kirpan' blow on the person of the complainant which hit him on the right side of his head. Because of the injury blood started oozing out and complainant fell down.
(3.) Learned Counsel for the petitioners submits that soon after the occurrence on 7.3.2006, the complainant deposed an affidavit (Annexure-P.2) in which he stated that the petitioners are not the persons who were involved in the occurrence and their names have been mentioned in the FIR inadvertently. It is submitted that in view of the affidavit filed by the complainant this Court vide order dated 28.9.2006 (Annexure-P.6) granted bail to the petitioners. It is submitted that the trial in the case would result in acquittal and, therefore, no useful purpose would be served in proceeding with the trial.;