- (1.) The compendium of the facts, which requires to be noticed, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and oozing out, from the record, is that, on 19.10.2011 at about 8.30 AM, as soon as, complainant Sukhwinder Singh respondent No. 2 (for brevity "the complainant") reached the spot, in the meantime, the petitioners-accused armed with Dattar and Dangs came there and encircled him. According to the prosecution that Manjeet Kaur accused raised a lalkara to teach him a lesson for cutting the sugar cane. Thereafter, accused Satpal Singh gave a Dattar blow, aiming on his head, but he escaped the blow by raising his left hand and the Dattar blow caused injuries on his left hand fingers. Then, accused Jaswinder Singh gave Dang blows on his left and right arms. Rachpal Singh accused also gave a Dang blow on his right arm. Levelling a variety of allegations and narrating the sequence of events, in detail in all, according to the complainant that the petitioners-accused caused injuries to him with their respective weapons on 19.10.2011. In the background of these allegations and in the wake of statement of the complainant, the present case was registered against the petitioners-accused, by means of FIR No. 77 dated 27.10.2011 (Annexure P1), on accusation of having committed the offences punishable under Sections 148, 323, 324 and 341 read with Section 149 IPC. Subsequently, Section 326 IPC was added by the police of Police Station Hariana, District Hoshiarpur, in the manner depicted here-in-before.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their dispute, by way of compromise deed (Annexure P2).
(3.) Having compromised the matter, the petitioners-accused preferred the instant petition for quashing the impugned FIR (Annexure P1) and all other subsequent proceedings arising therefrom, on the basis of compromise (Annexure P2), invoking the provisions of Section 482 Cr.PC, inter-alia pleading that they have settled all the disputes and removed their misunderstandings at the intervention of respectables of both the parties. They belong to the same village. The complainant has agreed to withdraw the present criminal case against the petitioners. The compromise is duly signed by both the parties, including the complainant. Not only that, in the wake of notice, complainant-respondent No. 2 appeared and filed his affidavit reiterating the factum of compromise.;