Ritu Bahri, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure for quashing FIR No. 191 dated 6.11.2010 under Section 452, 324, 323, 427, 148, 149 IPC and lateron added 326 IPC registered at Police Station Dharamkot, District Moga and all subsequent proceedings arising therefrom on the basis of compromise.
(2.) AS per the contents of the FIR, a fight had taken place outside the house of Gurjit Singh, who was bursting the crackers on the night of Diwali. At about 7.30 P.M. Gurbachan Singh son of Darbara Singh, armed with Kirpan, Jagdish Singh son of Lal Singh, armed with Kirpan, Ram Singh son of Lal singh, armed with Toki, Mohan Singh son of Darbara Singh, armed with "Musla Dah" and Mandeep Kaur wife of Mohan Singh, armed with Danda came to his house and raised a Lalkara, while the complainant was entering in his house. On hearing noise, Nirmal Singh son of Mohinder Singh attracted to the place of occurrence. Gurbahcan Singh, Jagdish Singh, Ram Singh, Mohan Singh and Mandeep Kaur entered into the house of the complainant. The above referred accused persons caused injuries to him with their respective weapons. The complainant raised an alarm. He went in his brother's house and all the accused pulled him out from there and beat him up and thereafter the accused ran away along with their respective weapons from the spot. In this background, the abovesaid FIR was registered. During the investigation, a compromise was effected between the parties. As per the contents of the compromise, with the intervention of the respectables of the village, the parties have compromised the matter amicably without any pressure and coercion. The complainant has no objection if the FIR in question is quashed.
(3.) THE original compromise arrived at between the parties is taken on record as Annexure A -1.;