Nirmaljit Kaur, J. - (1.) THE instant petitions have been filed for quashing of FIR No. 176 dated 28.10.2005 registered under Sections 148/326/325/324/323/427/149 IPC at Police Station Hariana District Hoshiarpur as well as cross case registered under Sections 325/324/323/148/149 IPC at Police Station Hariana District Hoshiarpur in the aforesaid FIR and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) THE FIR in question mentioned in Crl.M. No. M -11963 of 2011 was got registered by Respondent No. 2 -Iqbal Singh whereas cross case mentioned in Crl.M. No. M -13230 of 2011 was got registered by Respondent No. 2 Bikramjit Singh. However, the matter has since been compromised due to the intervention of the respectables of the area. Compromise deeds has also been placed on record in both the petitions.
(3.) THE parties are present in the Court alongwith their respective counsel. Learned Counsel for the parties have placed on record the affidavits of Respondent No. 2 complainant in Crl.M. No. 11963 -M of 2011 as well as Respondents No. 2 to 5 in Crl.M. No. 13230 -M of 2011 admitting the factum of compromise. As per their affidavits, they have no objection if the FIR in question as well as cross case are quashed.;