- (1.) The present petition has been filed under Section 482 Code of Criminal Procedure seeking quashing of FIR No. 38 dated 7.7.2004, registered at Police Station Balian Wali, under Sections 323, 324, 427, 148 and 149 IPC on the basis of compromise arrived at between the parties.
(2.) The Petitioners were tried in the above said case and after the conclusion of trial, they were convicted and sentenced by the trial Court. Aggrieved against the same, the Petitioners have filed an appeal which is pending before the Additional Sessions Judge, Bathinda.
(3.) Mr. Ram Pal Verma, Advocate, appearing for learned Counsel for the Petitioners, submits that all the offences are compoundable except the offence under Section 148 IPC. He further submits that once the substantive offences are compoundable, Section 148 IPC cannot stand alone and such a composition ought to be granted by the Appellate Court.;