- (1.) Quashing of FIR No. 87 dated 24.11.2005 under Sections 341/447/511/506/148/149 IPC registered at Police Station Humbran, Police Distt. Jagraon (Annexure P-1) is sought on the basis of compromise (Annexure P2).
(2.) This is a dispute between two real brothers and as per the FIR, petitioner No.2 and 3 are nephews of the complainant. In all they were five accused. The 5 th accused Hardeep Singh was a juvenile and Juvenile Court has released him on probation with a fine of Rs. 500/-. The compromise petition has been persued by the other four accused i.e. Karnail Singh, Surinder Singh, Kuldeep Singh and Harjinder Singh.
(3.) The dispute arose between co-sharers of 22 killas of land. On 23.11.2005 when the complainant came to know that the petitioners were ploughing his land he and his nephew Gurvinder Singh went to the fields where the petitioners/accused were ploughing their fields with tractors. In this background the FIR is registered.;