- (1.) Quashing of FIR No. 31 dated 26.3.2011 under Sections 457/380/436/427 IPC registered at Police Station Bahavwala, Distt. Ferozepur (now District Fazilka) (Annexure P-1) is sought on the basis of compromise dated 24.10.2011 (Annexure P-2).
(2.) An FIR was registered on the statement made by the complainant Harpreet Singh. The complainant has two shops in village Shergarh. One shop has spare parts of Tractors and Jeeps and in the second shop the complainant is doing the work of photostat, lamination, photo studio and mobile repair. On 26.3.2011, the complainant was informed by Parkash Yadav son of Banwari Lal that his shop was on fire. The complainant went there with his elder brother Sukhdev Singh and saw Gauri Shanker son of Dharampal going to his house by wrapping something in his blanket.
(3.) Due to the fire, the complainant suffered huge loss to the extent of '3.74 lacs. He named the petitioner to set his shop on fire. In this background, the FIR is lodged.;