Kanwaljit Singh Ahluwalia, J. - (1.) BY this common order Crl. Misc. No. M -11338 of 2011, filed Vishal @ Airy and four others and Crl. Misc. No. M -13731 of 2011, filed by Sandeep Kumar @ Vicky, shall be decided together.
(2.) PETITIONERS in both these petitions seek quashing of FIR No. 22 dated 14.2.2011, registered at Police Station Garhshankar, District Hoshiarpur, under Sections 323, 324, 148, 149 IPC in which Section 326 IPC was added later on along with subsequent proceedings on the basis of a compromise arrived at between the parties (Annexure P -2). The present FIR was lodged on a statement made by Jaswinder Singh - Respondent No. 2. Jaswinder Singh in his statement had stated that on 6.2.2011 at about 11.30 a.m. he was going to the market for purchase of certain household articles. When he reached near the bus stand Jhugian, Vishal @ Airy armed with kirpan, Navin Sharma armed with kirpan, Rikki @ Chupa armed with datar, Vicky armed with Danda, Sachin armed with Danda, Pushwinder Kumar @ Pappi armed with Danda and two other unidentified persons, whose faces were muffled with handkerchiefs, gheraoed him and inflicted blows on him with their respective weapons.
(3.) COUNSEL for the State has stated that during investigation, names of the unidentified persons have not surfaced.;