- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 165 dated 02.10.2010 under Sections 186,353,323,427,506 and 34 IPC, registered at Police Station City, South Moga, District Moga (Annexure P-1) on the basis of compromise.
(2.) The FIR was registered on the statement made by Rakesh Kumar, who is working as Clerk in Municipal Council. On 2.10.2010 when he alongwith Sewadar Jagsir Singh reached Gali No.5, New Town Moga where Purshotam Bansal son of Ritti Ram Bansal was constructing the new house. ON asking for the site plan of the house, he started abusing them. His son Varun Bansal came out and brought an iron pipe and tried to hit the complainant. There was a scuffle between the parties and on raising alaram other people got accumulated at the place of occurrence. In this background, the FIR was registered.
(3.) After investigation, the challan has been presented in the Court of Magistrate. The compromise (Annexure P-2) has been effected between the parties on 5.11.2011. Both the parties are residents of the same town and with the intervention of respectable, they have compromised the matter and do not want to take any action against each other. The compromise is without any pressure or coercion. Affidavit of complainant Rakesh Kumar as well of injured Jagsir Singh and Raj Kumar have been placed on record by counsel appearing for the respondents.;