- (1.) By this common judgment, two petitions bearing Criminal Misc. No. M-9545 of 2012 as well as Criminal Misc. No. M-9643 of 2012, shall be disposed of.
(2.) Petitioners, namely, Dalbir Singh, Gurnam Singh, Ramesh Singh, Gurdev Singh and Satpal Singh have filed Criminal Misc. No. M-9545 of 2012 for quashing of cross case registered vide Rapat No.25 dated 25.02.2005, under Sections 326, 323, 148 read with Section 149 of Indian Penal Code at Police Station Malout in FIR No.34 dated 25.02.2005, under Sections 326, 323, 336, 148 and 149 IPC and Sections 25 and 27 of Arms Act, Police Station Sadar, Malout on the basis of compromise. The complainant-injured in cross case is Kuldeep Singh @ Ghammu whereas petitioners-Kuldeep Singh, Gurmeet Singh, Sarwan Singh, Naseeb Singh, Jagjit Singh, Daler Singh and Darshan Singh have filed Criminal Misc. No. M-9643 of 2012 for quashing of FIR No.34 dated 25.02.2005, under Sections 326, 323, 336, 148 read with Section 149 IPC and Sections 25 and 27 of Arms Act, Police Station Sadar, Malout. In this case, complainant is Gurnam Singh and injured is Dalbir Singh.
(3.) After issuing notice of motion, vide order dated 16.05.2012, parties were directed to appear before the trial Court for recording of their statements with regard to the compromise and the trial Court was directed to record the statements of both the parties to its satisfaction to know its genuineness that the statements are not the result of any pressure or coercion in any manner and to send a report with regard to validity or otherwise of the compromise effected between the parties.;