- (1.) Both the aforesaid petitions are being disposed of by this common order as these arise out of the same FIR.
(2.) In CRM M 9698 of 2011, petitioners, namely, Pal Singh, Malkiat Singh and Gurcharan Singh prayed for quashing of FIR No. 89 dated 16.06.2009 under Sections 326, 323, 324, 148, 149, 427 IPC, Police Station Dharamkot District Moga which was got registered on the statement of Santokh Singh, whereas, in CRM M 9699 of 2011, petitioners, namely, Santokh Singh, Gurjinder Singh, Jaspal Singh, Harwinder Singh and Kuldeep Singh prayed for quashing of cross case registered under Section 326, 324, 323, 148, 149, 427 IPC in the said FIR on the basis of compromise arrived at between the parties. Copy of the compromise is appended with the petition as P3.
(3.) Vide order dated 29.04.2011, the trial Court was directed to send a report with regard to the validity or otherwise of the compromise after recording the statements of all the concerned parties before the next date of hearing.;