- (1.) quashing of FIR No. 66 dated 20.7.2009 under Sections 452/295-A/323/380/148/149 IPC registered at Police Station Dhanaula, District Barnala (Annexure P-1) is sought on the basis of compromise dated 23.10.2010 (Annexure P- 2).
(2.) Brief facts of the case as per the FIR are as under:- "It is submitted that we are the followers of samuh Sangat Shehanshah Ruhani Satsang Kharka and we have the religious worship of Shehanshah Ruhani Satisang and worship at Dhilwan Patti Bazigar Basti. On dated 16.7.09 after celebrating the SHANGRAND eve, our senior members had gone from Guru Ji Kharka to Guru Ji Ghar Kharka for taking programme of Satsang of 2 nd September 2009. At our worship plac ein Bazigar Basti, Dhilwan Patti, Dhanaula, our permanent sewadar (employee) Hardev Puri alias Daibi son of Khazan Puri, Ashok Kumar Soki son of Sana Ram, Kewal Ram son of Shangara Puri, Caste Bazigar were present in our worship place at that time. At about 7'O clock in the evening on 10.7.09, Walaiti Puri son of Sultan Puri entered in our worship place and asked insulting words against our religion, mandir, Sangat and Guru Ji and started using insulting language and said that by throwing all the articles from there outside, he wanted to make this place for ISAI religion. This person tried to enter the place of worship but the employees of the same resisted him. On this Walaiti Puri gave a dang blow on the GUTT (wrist) (fore-hand) of Daibi and called his other companions by raising lalkara that they should come so that they may be thrown out of the mandir and throw away the articles. On this the accused entered into the mandir and they beat us and they tried to throw out the worship articles and religious articles, and the employees made very resistance then the accused gave injuries to our employees and these employees also admitted in Dhanaula hospital for treatment and the police also obtained their signature on blank papers. The accused also snatched from the employees one gold chain, watch and purse. For the resettlement of these employees form the accused, Bibis (ladies) Manjit Kaur wife of Daibi and Kanso Devi wife of Sirja Puri came and they were also treated/insulted sexually and gave pushes. It is to be noted that accused Walaitipuri etc. had also committed similar acts like this in the year 2006 and a case in this aspect was got registered in police station Dhanaula and the case is pending in the court. It is prayed that legal proceedings be initiated against the above said accused persons and the Sangat and the affected person be given justice. We will be thankful for the same. Yours faithfully, All Sadh Sangat Dhanaula, Bazigar Basti, Dhilwan Patti, Sd/- Kewal Puri son of Mirja Puri, Attested: Ashok Kumar son of Shana Ram and all Sadh Sangat."
(3.) Both the parties are from Bazigar caste and have close relation with each other. Due to misunderstanding and misconception between the parties, the present case has been registered.;