- (1.) Quashing of FIR No. 60 dated 15.3.2008 under Sections 326, 324, 34 IPC registered at Police Station Sadar, Hoshiarpur, (Annexure P-1) is sought on the basis of compromise (Annexure P-2).
(2.) The FIR was registered on 15.3.2008 on the statement of Sansar Singh son of Chhajju Singh. He stated that on 9.3.2008 the complainant along with his friend Devinder Singh was going to Chabbewal when his brother Malkiat Singh and his son Jaswinder Singh and nephew Taljinder Singh came from their house and Malkiat Singh gave a kirpan blow to him. The kirpan hit him on the left arm and he ran towards the road and Jaswinder Singh and Taljinder Singh ran after him. This incident was witnessed by his friend Devinder Singh and wife Kamaljit Kaur. The complainant admitted in Civil Hospital, Hoshiarpur. In this background, the FIR was registered.
(3.) During the pendency of trial at the stage of recording the evidence of the prosecution, a compromise was effected between the parties (Annexure P-2). The dispute between the parties has been settled and they are closely related to each other. In order to live in peace and harmony, they have decided not to go ahead with the criminal proceedings initiated in pursuance to this FIR. The complainant has no objection if the FIR is quashed. Affidavit of the complainant is Annexure P3.;