- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 109 dated 09.6.2011 under Sections 323, 341, 294, 506 read with Section 34 IPC, registered at Police Station Sadar Jagraon, Ludhiana Rural, Ludhiana on the basis of compromise (Annexure P-2).
(2.) The dispute is between two brothers. As per FIR on 08.6.2011 at about 9 AM when the complainant was standing near Bus Stand then petitioners came there and quarreled with him and gave him beatings. After raising hue and cry wife of complainant Harpreet Kaur and his sister-in-law Harjinder Kaur wife of Hardev Singh came on the spot and rescued him from petitioner Ajmail Singh. Thereafter the petitioners ran away from the spot. In this background the FIR was registered.
(3.) Respondent No.2-Ranjit Singh appeared through counsel and filed his reply by way of short affidavit admitting the factum of compromise and stating that due to intervention of respectable and relatives, the matter has been compromised with the petitioners and now he is having no objection if the FIR in question with consequential proceedings arising therefrom, is quashed qua petitioners.;