Shashi Sharma And Others Petitioners v. State Of Punjab And Others S

M.M.S BEDI, J. (ORAL)

This order will dispose of the above two petitions for quashing of FIR No. 168 dated 13.5.2009, under Sections 307, 324, 323, 427, 148 & 149 IPC, registered at Police Station, Division No. 4, Jalandhar, and the cross version registered in the said FIR. The original FIR was registered against Shashi Sharma and others at the instance of Jagdish Mittar, respondent No. 2 for having assaulted and injured Purshotam Kumar respondent No. 3. The cross-version was lodged against the complainant Jagdish Mittar and other petitioners in CRM-9439-2012, at the instance of Neelam Sharma, for having assaulted respondent Nos. 3 & 4, Shiv Sharma and Kamal Arora, respectively.

Both the parties with the passage of time have voluntarily arrived at a compromise and sought the quashing of FIR and the cross-version.

Parties were directed to appear before the IIlaqua Magistrate and get their statements recorded regarding the matter having been compromised.

State counsel, on the instructions of HC Balwant Singh, informs that earlier a cancellation report had been prepared and presented in the Court.

In view of above circumstances, the FIR and the cross-version can be quashed on the basis of compromise. Following the judgment in case Kulwinder Singh v. State of Punjab, 2007 (3) RCR (Crl., Page-1052), the above said FIR and all the criminal proceedings emanating therefrom as well as the cross-version are hereby quashed subject to the conditions that the petitioners in both the cases will deposit a total sum of Rs. 10,000/- with the Punjab State Legal Services Authority, Sector 22, Chandigarh and another total sum of Rs. 10,000/- with the Punjab Police Welfare Fund, Sector 9, Chandigarh, as costs for wasting the precious time of the Courts as well as of the police within a period of two months.

Disposed of.