- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 48 dated 01.08.1999 (Annexure P-1) under Sections 323/324/148/149 of IPC (Section 326 IPC added later on), registered at Police Station Amargarh, District Sangrur and all the subsequent proceeding arising therefrom, on the basis of compromise dated 21.11.2011 (Annexure P3) as well as order dated 19.05.2011 (Annexure P-2).
(2.) Brief fact of the case are that on 30.07.1999 at about 9 P.M, the complainant was asserted by the accused persons with weapons and thereafter on his statement, the present F.I.R was registered against the petitioners. The police after investigation regarding the above said F.I.R filed the cancellation report. Feeling aggreieved, respondent No. 2 filed protest petition against the said cancellation report, which was allowed and the petiioners were summoned by the Judicial Magistrate First Class Maler Kotla, vide order dated 19.05.2011. In the protest petiion, the complainant after examining himself had examined C.W.4 Dr. Mohinder Pal Garg who proved X-ray report. He has further examined Dr. Ravinder Singh Rishi who vide his affidavit proved MLR of injured Jasvir Singh. After going through the statements made by the injured, the petiioner have been summoned to face the trial under Sections 326/324/323/148/149 of IPC, vide order dated 19.05.2011.
(3.) However, with the intervention of respectables and relatives of both the parties, the parties have compromised the matter amicably. They have settled the dispute and does not want to pursue the above said case. They have decided not to file any case against each other. It has further been decided that the parties will not file any compensation against each other. Compromise deed is dated 21.11.2011 (Annexure P-3).;