- (1.) Prayer in this petition is for quashing of FIR No. 27 dated 17.4.2012 under Sections 148, 324 and 452 read with Section 149, IPC, registered at Police Station, Sadar, Hoshiarpur, District Hoshiarpur, and the consequential proceedings arising therefrom, on the basis of compromise. Vide order dated 26.7.2012, this Court had directed the affected parties to appear before the learned Chief Judicial Magistrate, Hoshiarpur on 7.8.2012 for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard on or before the date fixed by this Court.
(2.) In compliance of the above, complainant-respondent No.2 and another injured, Shindo Devi respondent No.3, as well as the petitioners did appear before the learned Chief Judicial Magistrate, Hoshiarpur and got recorded their respective statements with regard to the compromise. Sohan Lal and Shindo Devi stated that at their behest, the case was registered against the petitioners. With the intervention of respectable and other family members, they effected the compromise with the petitioners which was reduced into writing on 28.5.2012. The said compromise (Ex.C1) was signed by them.
(3.) Learned State counsel on instructions from ASI Naresh Kumar, Police Station, Sadar, Hoshiarpur, admits the factum of compromise. The present occurrence had taken place at the time when respondent Nos. 2 and 3 were playing Television at high pitch. The petitioners felt offended and went to the house of respondent Nos.2 and 3 for requesting them to slow down the pitch of the television. There brawl took place between the private parties which resulted into registration of the present FIR. Due to the intervention of the respectable and elder people of the society, they have effected a compromise. The statements, of the effected parties have already been recorded by the learned Chief Judicial Magistrate, Hoshiarpur. A compromise deed was also produced before the said Court.;