- (1.) Prayer in this petition is for quashing of FIR No.62 dated 19.6.2008, under Sections 323 and 324 read with Section 34, IPC, (Sections 325 and 326, IPC, added lateron), Police Station Sarhali, Dsitrict Tarn Taran, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 13.8.2012, this Court had directed the parties to appear before the learned trial Court on 23.8.2012 for getting their respective statements recorded with regard to the compromise. The said court was also directed to send a report with regard to the genuineness of the compromise along with the statements of the parties.
(3.) In compliance with the above, Rashpal Singh (injured complainant) and the petitioners, Sukhcharan Singh and Baljinder Singh, did appear before the court below and got recorded their respective statements. Rashpal Singh in his statement has stated that he had effected a compromise with Sukhcharan Singh and Baljinder Singh with the help of respectable of the society. He further stated that the compromise was voluntary and with his own free will. The similar statements were suffered by Sukhcharan Singh and Baljinder Singh.;