Kanwaljit Singh Ahluwalia, J. - (1.) PRESENT petition has been filed under Section 482 Cr.P.C. seeking quashing of the FIR No. 140 dated 10.06.1999 registered at Police Station Lopoke, District Amritsar, under Sections 323, 324, 148, 149 IPC.
(2.) IN the present case, FIR was lodged by Harjinder Singh respondent No. 2. He stated that on 10th June, 1999, when he was digging the foundation for construction of room at about 10 O'clock in the morning, Kunan Singh, Mahinder Singh, Mahinder Singh @ Manga, Laddi and Kanwal came there. They caused injuries to Harjinder Singh. Satwant Kaur, mother of Harjinder Singh came forward to rescue him and one of the stones hit her. It is stated that during the pendency of the trial, parties have arrived at a compromise. Compromise has been attached as Annexure P - 1. In the occurrence, simple injuries were received by Harjinder Singh. Satwant Kaur suffered one simple injury.
(3.) HARJINDER Singh respondent No. 2 is present in Court. Head Constable Prabhjinder Singh, who has come to assist Counsel for the State, has identified Harjinder Singh. Harjinder Singh has also been identified by his counsel Mr. Deepak Aggarwal.;