- (1.) This is a petition for quashing of cross-case tilted as "State vs. Rashpal Singh & Others" arising out of FIR No.62 dated 19.06.2008, under Sections 323, 324, read with Section 34, IPC (Sections 325 and 326, IPC, added later on) registered at Police Station Sarhali, District Tarn Taran, and all the subsequent proceedings, on the basis of compromise (Annexure P-3).
(2.) The petitioners have been booked for having committed the offences punishable under Sections 148, 323, 324, 325, 326, 341,440, 447 read with Section 149, IPC. Vide order dated 13.08.2012, this Court had directed the parties to appear before the learned trial Court on 23.08.2012 for getting their statements recorded with regard to the compromise. The said court was also directed to send its report with regard to genuineness of the compromise along with the statements of the parties.
(3.) In compliance thereof, respondent No.2/complainant / injured-Sukhcharan Singh as well as all the five petitioners did appear before the learned court below and got recorded their respective statements with regard to the compromise.;