- (1.) Prayer in this petition is for quashing of FIR No. 132, dated 29.4.2012, under Sections 148, 307, 323, 324 and 452 read with Section 149, IPC, registered at Police Station, City, Tarn Taran, and the consequential proceedings arising therefrom, on the basis of compromise. As per the statement suffered by Mr. Rupam Aggarwal, learned DAG, Punjab, Sections 148, 307 and 452 read with Section 149, IPC, were dropped during investigation. Now the accused are being prosecuted for the offences punishable under Sections 323 and 324, IPC, only.
(2.) Vide order dated 14.9.2012, this Court had directed the affected parties to appear on 27.9.2012 before the learned Chief Judicial Magistrate, Tarn Taran, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit his/her detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, respondent Nos. 2 to 4- injured, namely, Gurbindr Singh, Harjap Singh and Piara Singh; the petitioners, namely, Kuldeep Singh, Harpreet Singh, Binder Singh and Gurpreet Singh; respondent No. 5, Angrej Singh; and Pargat Singh, Member, Gram Panchayat, Village Mallia, Tehsil and District Tarn Taran, did appear before the learned Duty Magistrate/Additional Chief Judicial Magistrate, Tarn Taran, since the learned Chief Judicial Magistrate was not holding the Court on 27.9.2012.;