- (1.) On the statement of Mohinder Singh-respondent No.2. F.I.R. No. 678 dated 28.11.2000, was registered at P.S. Kotwali, Patiala, a copy whereof is Annexure P-1. Relevant Portion of the F.I.R. reads as under: "Stated that I am resident of above noted address and I am from University, Patiala as Senior Assistant. I had gone to Aggersain Hospital, Patiala. Today I departed from my house on my vehicle and went to Aggersain Hospital, Patiala was returning on my cycle to my home. When I reached the traffic lights of Sirhind Gate, patiala it was about 1.30 a.m. a car of cream colour came from behind at a very high speed driven rashly and negligently whose drive struck the car against my cycle from wrong side which caused injury on my left hand and went away. I noted the number of the care as PJP-7680. The driver of the vehicle did not stop at the spot and ran away from there. I have got my statement recorded which is correct. Legal action may be taken Sd/- Mohinder Singh 28.11.2K".
(2.) During the investigation of the case, respondent No.2 i.e. Mohinder Singh complainant had effected compromise with the petitioner against whom case had been registered. His affidavit to this effect is Anneuxre P-2. The statement of the complainant has also been recorded.
(3.) On the basis of the compromise effected between the parties outside the Court, this petition under Section 482 of the code of the Criminal Procedure for quashing of the First Information Report was filed.;