- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.85/05 dated 27.04.2005 (Annexure P-1) under Sections 323/324/325/326/148/149 of IPC, registered at Police Station Patti, District Tarn Taran and all the subsequent proceeding arising therefrom, on the basis of compromise dated 23.03.2011 effected between the parties.
(2.) Brief facts of the case are that petitioner and respondent Nos. 2 to 5 were having some misunderstanding with regard to obstruction of land/rasta way to the field of respondent No. 2. Thereafter, a quarrel brawl was occurred between them and both the parties suffered injuries. In the above background, F.I.R was registered against both the parties on the basis of cross version given by both the parties.
(3.) After completion of the investigation of the F.I.R, the trial Court framed the charges against both the parties. However, at the stage of prosecution evidence, some sense prevailed upon the parties and they decided to compromise the matter with the intervention of the respectables of the village. The compromise is Annexure P-2.;