- (1.) This petition under Section 482 is for quashing of FIR No. 69 dated 29.06.2011, under Sections 452, 325, 323, 148, 149, 506 IPC registered at P.S. Nathana, District Bhatinda on the basis of compromise dated 25.05.2012 (P-2).
(2.) The FIR was registered on the basis of statement made by Naranjan Kaur wife of Sh. Karam Singh @ Bhola Singh. The complainant's husband are four brothers. The complainant's brother-in-law (dewar) Jaspal Singh had altercation with the complainant's family and made an attempt to compromise the matter through Panchayat. He inflicted injuries to sister-in-law of the complainant on 27.06.2011. Thereafter relatives were assembled to resolve the same. In the afternoon the complainant along with their daughter, namely, Veermaninder Kaur and Paramjit Kaur, Mangaljit Kaur and her brother-in-law (Jeth) Dharam Singh were sitting inside the house and the outer door was shut then Jaspal Singh @ Pala came there and inflicted injuries. On hearing of alarm, the accused ran away from the spot. The cause of giving injuries is that my brother-in-law (Jeth) Darshan Singh sold his land to my brother-in-law (Devar) Jaspal Singh without asking his husband. In this background the FIR was registered.
(3.) During investigation, the matter has been amicably settled vide compromise dated 25.05.2012 (P-2) with intervention of the respectables.;