- (1.) This petition under Section 482 of Code of Criminal Procedure has been filed seeking quashing of First Information Report No.142 dated September 17th, 2007 under Sections 148, 323, 325, 341 and 506 read with Section 149 of Indian Penal Code registered in Police Station Mehna, District Moga.
(2.) It has been pleaded that the parties have compromised the matter with the intervention of respectables and common relatives vide compromise-deed (Annexure P-3). It has been added that there is no ill-will left and they want to live in peace and harmony in future. Indeed, the offences, for which the petitioners are facing trial, are non-compoundable. Notwithstanding that, there can not 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 Kulwinder Singh & others Vs. State of Punjab and another,2007 3 RecCriR 1052.
(3.) In view of the above, the petition is accepted, FIR No.142 dated September 17th, 2007 under Sections 148, 323, 325, 341 and 506 read with Section 149 IPC registered in Police Station Mehna, District Moga and subsequent proceedings arising therefrom, are hereby quashed.;