- (1.) By this common judgment, two petitions bearing Criminal Misc. No. M-6249 of 2012 as well as Criminal Misc. No. M-6299 of 2012, shall be disposed of.
(2.) The prayer of the petitioners, namely, Tehal Singh, Sewak Singh @ Dharam Pal, Amritpal Singh @ Pala, Sarban Singh, Charanjit Singh @ Channa, Gurpreet Singh, Amrik Singh and Makhan Singh in Criminal Misc. No. M-6299 of 2012 is for quashing of F.I.R. No.13 dated 13.03.2010, under Sections 323, 341, 148, 149 and 506 of Indian Penal Code registered at Police Station Sadiq, Faridkot whereas in Criminal Misc. No. M-6249 of 2012, prayer of the petitioners, namely, Jaskaran Singh, Devinder Pal Singh @ Dhira, Jang Singh, Mander Singh, Jaspal Singh and Daljinder Singh is for quashing of cross case under Sections 323, 324, 341, 148, 149 IPC and Section 326 IPC as added later on in FIR No.13 dated 13.03.2010, under Sections 323, 341, 148, 149 and 506 of Indian Penal Code registered at Police Station Sadiq, Faridkot.
(3.) The dispute between the parties has been settled by way of compromise which is annexed as Annexure P-2 with the petitions and both the parties in both the petitions have no objection in quashing of the FIR as well as cross version pending between them. In response to the directions issued by this Court on 12.03.2012, joint statement of the parties was recorded before Judicial Magistrate Ist Class, Faridkot and a report in this regard has been sent, which is on record wherein it has been mentioned that parties have compromised the matter with each other and the compromise is without pressure, threat or coercion. It has also been mentioned that no other case is pending between the parties and no P.O. proceedings are also pending.;