- (1.) Prays for quashing of FIR No. 18 dated 05.02.2005 under Sectin 295-A/506 IPC Police Station Dina Nagar, District Gurdaspur and all subsequently proceedings arising out of the same on the basis of compromise/affidavit dated 01.09.2010 (P2) arrived at between the parties.
(2.) Facts, in brief of the case, are that the aforesaid FIR was got registered by complainant/respondent No. 2 against the present petitioner.
(3.) Vide judgment and order dated 27.02.2009 passed by the learned JMIC, Gurdaspur, the petitioner was ordered to be convicted and sentenced to undergo RI for a period of nine months and to pay a fine of Rs.500/- for offence punishable under section 295 IPC, in default of payment of fine, he was also ordered to undergo RI for one month. However, the petitioner was acquitted of the charge for an offence under section 506 IPC.;