Nirmaljit Kaur, J. - (1.) (Oral)
(2.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No. 18 dated 26.02.2010 under Sections 452/323/34 of the Indian Penal Code, Police Station Kotbhai, District Muktsar as well as counter version given in the aforesaid FIR and subsequent proceedings arising therefrom on the basis of the compromise arrived at between the parties. Brief facts of the case are that a fight took place between the parties on account of drainage water. Thereafter, on the statement of Sukhjeet Kaur (complainant in CRM M 9352 of 2010), the present FIR was registered at Police Station Kot Bhai, District Muktsar on 26.02.2010. Even, a cross case in the aforesaid FIR was also registered vide rapat No. 24 dated 26.02.2010 on the statement of Jaswinder Singh (complainant in CRM M 9353 of 2010). Now, both the aforesaid Sukhjeet Kaur as well as Jaswinder Singh have filed their respective affidavits stating therein that with the intervention of the Panchayat Members and respectable of the village, a compromise has been effected between them. Both the parties are residing in the same village. They have no objection, if the aforesaid FIR as well as cross case and subsequent proceedings arising out of the same are quashed. A copy of the compromise dated 14.03.2010 has been placed on record as Annexure P-3. Separate statements of complainant Sukhjeet Kaur as well as Jaswinder Singh (in cross case) have also been got recorded in the Court to the same effect. Replies by way of Affidavit of Sukhjeet Kaur and Jaswinder Singh have also been filed.
(3.) THE Full Bench of this Court in the case of Kulwinder Singh and others v. State of Punjab and another-2007(3) RCR (Criminal) 1052 has observed as under:;