- (1.) By filing this petition under Section 482 of the Code of Criminal Procedure, the petitioners have sought quashing of First Information Report (for short 'FIR) No.285 dated October 17th, 2008(Annexure P1) registered under Sections 148, 323, 324 read with Section 149 of the Indian Penal Code (for short 'IPC') in Police Station Maksudan, District Jalandhar.
(2.) Complainant -- respondent No.2, namely Harjinder Singh has stated at bar that he has compromised the matter with the petitioners with the intervention of the relatives and friends. Compromise-deed (Annexure P2) has been placed on record. He also states that there is no ill-will left. In the circumstances, there cannot be any embargo in allowing the parties to compromise the matter in view of the law laid down by the Five Judge Bench's decision of this Court rendered in Kulwinder Singh & others Vs. State of Punjab and another, 2007 3 RCR(Cri) 1052. Thus, this Court is also of opinion that no useful purpose would be served by allowing the criminal proceedings to continue against the petitioners.
(3.) In view of the above, the petition is accepted, FIR No.285 dated October 17th, 2008(Annexure P1) registered under Sections 148, 323, 324 read with Section 149 IPC in Police Station Maksudan, District Jalandhar and subsequent proceedings arising therefrom, are hereby quashed. Petition is accepted.;