- (1.) This order will dispose of Crl. Misc. Nos.M-23530 and 24006 of 2011. The facts have been taken from Crl. Misc. No.M- 23530 of 2011.
(2.) The petitioners being prosecuted for offences under Sections 323/324/341/506/34 IPC on the basis of FIR No.83, dated 17.8.2009 registered against them at Police Station Sherpur, District Sangrur, have approached this Court for quashing of the said FIR on the basis of compromise. Copy of the compromise is annexed with the petition as Annexure P-2.
(3.) This FIR has been registered on the basis of a complaint filed by Major Singh-respondent No.2. On behalf of the petitioners, a cross case has been filed for which the respondents herein i.e. Dogar Singh, Boota Singh and Makhan Singh are being tried for offences under Sections 452/323/506/34 IPC. They have, accordingly filed a separate petition (Crl. Misc. No.M-24006 of 2011) seeking quashing of the cross case on the basis of same compromise, copy of which is attached with the petition as Annexure P-2 in both the petitions.;