- (1.) Mehar Chand and seven others, the petitioners have brought this petition under the provisions of section 482 Cr. P. C. , for quashing of FIR No. 138 dated 5.11.2006 registered at Police Station Sadhaura, District Yamuna Nagar (Annexure P1) for an offence punishable under sections 148, 452, 323, 506 read with section 149 of Indian Penal Code along with all the subsequent proceedings arising out of the same, on the basis of compromise (Annexure P3) arrived at between the parties.
(2.) A perusal of the facts of this case would show that Mahipal had been the complainant of this case and apart from him, there had been two other injured, namely, Ram Kumar and Naresh Kumar who had been his brothers. Mahipal is reported to have died. Hid death certificate is Annexure P2, which shows that he died on 3.9.2009. It is necessary to make it clear here that he did not die on account of the injuries suffered in the incident reported by way of the aforesaid FIR because the occurrence took place on 4.11.2006 whereas Mahipal died, as per Annexure P2, on 3.9.2009.
(3.) Vide orders dated 08.08.2012 passed by this court, the parties were directed to appear before learned Illaqa Magistrate on 21.8.2012 in order to make statements there with regard to the compromise arrived at between them. Learned Judicial Magistrate Ist Class, Sub Division, Bilaspur recorded statements of the parties and submitted her report vide letter dated 7.9.2012. According to her, the parties have compromised the matter.;