NIRMAL SINGH, J. - (1.) THIS is a petition under Section 482 Cr.P.C. for quashing the FIR No. 71 dated 18.6.2000 under Sections 323, 324, 326, 307, 148 IPC registered at Police Station Kartarpur, District Jalandhar and the charge sheet framed thereunder.
(2.) IT has been pleaded that there was a quarrel between the petitioner and the respondents 2 and 3 and FIR No. 71 dated 18.6.2000 under Sections 323, 324, 326, IPC was registered against the petitioner. Sections 307, 148, 149 IPC were added lateron. The petitioner effected a compromise with respondents 2 and 3. Respondents 2 and 3 agreed that they will not pursue the pending trial in FIR No. 71 dated 18.6.2000. On these averments, the petitioner has sought quashing of the FIR and the charge sheet. Shri Surinder Sharma, learned counsel for the petitioners submitted that the parties have effected compromise and no useful purpose will be served by keeping the parties in litigation and the case is not likely to end in conviction as the respondents are not supporting the case in view of the compromise, therefore, they may be allowed to compound the offence and the FIR registered on the statement of the complainant may be quashed.
(3.) SHRI R.P.S. Athwal, learned DAG, Punjab has not opposed the prayer of the learned counsel for the petitioners.;