Nirmaljit Kaur, J. - (1.) THE present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 5 dated 10.1.2002 under Sections 323/324/34 IPC later on added Section 326 IPC Police Station Lohian, District Jalandhar and subsequent proceedings arising there from on the basis of compromise entered into between the parties.
(2.) THE FIR in question was got registered by Respondent No. 2. However, the matter has been compromised due to the intervention of the respectable of the area. Compromise deed (Annexure P -2) has also been placed on record in this regard. The parties are present in the Court along with their respective counsel. Learned Counsel for Respondents No. 2 and 3 has placed on record the affidavits of Respondents No. 2 and 3 admitting the factum of compromise. As per the said affidavits, Respondents No. 2 and 3 have no objection if the FIR in question is quashed.
(3.) HOWEVER , learned Counsel appearing on behalf of the State has submitted that the Petitioner is a proclaimed offender.;