(1.) This case has been taken up through video conferencing via Webex facility in the light of pandemic Covid-19 situation and as per instructions.
(2.) By means of the instant petition, the jurisdiction of this Court under Sec. 482 Cr.P.C., has been invoked seeking quashing of FIR No.152 dtd. 15/10/2009 under Ss. 307, 353 and 186 of the IPC registered at Police Station City Malout, District Sri Muktsar Sahib (Annexure P-1) on the basis of compromise dtd. 3/8/2019 (Annexure P-3) effected between the parties and also to set aside the judgment dtd. 25/10/2016 (Annexure P-2) passed by the learned Sub Divisional Judicial Magistrate, Malout convicting the petitioner as the appeal against the aforesaid judgment of conviction is still pending in the Court of learned Additional Sessions Judge, Sri Muktsar Sahib.
(3.) It is pertinent to add that even though the FIR in question had been registered for offences under Ss. 307, 353 and 186 of the IPC, however, final report under Sec. 173 CrPC was filed for offences triable under Ss. 326, 353 and 186 of the IPC.