- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.96 dated 17.12.2011 registered under Sections 307/34 IPC and 25(1)/27 Arms Act at Police Station Sandaur, District Sangrur and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) The FIR in question was got registered by respondent No.2. However, the matter has been compromised due to the intervention of the respectables of the area. Compromise deed (Annexure P-2) has already been placed on record to this effect. The parties are present in the Court alongwith their respective counsel. Learned counsel for respondents No.2 and 3 has placed on record the affidavits of respondents No.2 and 3 admitting the factum of compromise. As per the said affidavits, respondents No.2 and 3 have no objection if the FIR in question is quashed.
(3.) No doubt FIR in question was registered under Sections 307/34 IPC and 25(1)/27 Arms Act but it is evident from the documents placed on record as Annexures P-4 and P-5 that Section 307 IPC stands deleted and petitioner No.2 Gurpreet Singh has been declared innocent. Moreover, as per documents Annexures P-4 and P-5, it was opined that challan is to be presented under Section 336 IPC.;