- (1.) This order shall dispose of both the aforesaid criminal miscellaneous petitions as both are arising out from the same incident.
(2.) For the sake of convenience, the facts are being taken up from Criminal Misc. No. M-34490 of 2011.
(3.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 46 dated 19.8.2010 under Sections 307/34 IPC and Section 25/27 of Arms Act registered at Police Station Phul, District Bhatinda (later on Section 307 IPC was deleted and challan was presented under Section 326 IPC and under Section 27/54/59 of Arms Act)(Annexure P-1) on the basis of compromise (Annexure P- 4). A cross case was registered under Sections 336/452/148/149 IPC and under Section 27/54/59 of Arms Act at Police Station Phul, District Bathinda vide DDR No.14 dated 22.8.2010 (later on challan presented under Sections 336/452/506/34 IPC and under Section 27/54/59 of Arms Act).;