Surya Kant, J. - (1.) THE prayer in this petition is for quashing of Kalandra dated 7.7.2000 under Section 182 IPC registered against the Petitioner at Police Station, Sherpur District Sangrur.
(2.) A brief reference to the relevant facts may be made. The Petitioner was a complainant in case F.I.R. No. 41 dated 8.5.2000 under Section 324/34 IPC which was registered in Police Station, Sherpur, against Bant Singh and others. The Petitioner thereafter also filed a criminal complaint No. 17 dated 14.6.2000 under Sections 326, 324, 323, 34 IPC read with Section 120 -B IPC against Bant Singh and others. In the backstage of the above -stated criminal litigation, there was a dispute in relation to ownership and possessory rights over a piece of land.
(3.) AS the Petitioner and the opposite party are residents of the same village, it appears that on intervention of the respectables and Panchayat of the village, a compromise took place between the parties on 26.7.2000. Pursuant thereto, the Petitioner withdrew his criminal complaint. As regard to the above -mentioned criminal case registered by the police on the Petitioner's complaint, though he appeared as a prosecution witness but did not depose against the accused persons so as to ensure their acquittal.;