- (1.) Quashing of FIR No.45 dated 26.3.2009 registered under Sections 307, 427, 435, 506, 216 and 34 of IPC and Section 25 of the Arms Act at Police Station Chhachhrauli, District Yamuna Nagar and the proceedings consequential thereto are being sought on the basis of compromise dated 7.5.2011 (Annexure-P.2).
(2.) The FIR was registered on the statement made by Jitender Singh alias Manga. He is having his own JCB Machine and has opened his office at Bus Stand Village Kot. On 26.3.2009, he along with his partner Prahlad and one Maharaj Singh son of Sultan Singh were sitting in their shop when Sukha son of Pritam having a pistol in his hand, Bablu son of Naresh having a country made pistol in his hand, Vicky son of Roshan alias Balla, Deepi son of Karnail, Sattu son of Jarnail Singh, Pardeep son of Om Parkash, Dara son of Jai Chand having country made pistols in their respective hands, Prem Singh having a gun of 12 bore, Isrile son of Mohd. Ali having iron rod in his hand, Jangprit alias J.P. having iron rod in his hand along with 4/5 other boys came to the shop on 4/5 motorcycles. Sukha fired a shot and threatened the complainant. Then Sukha, Bablu, Vicky, Deepi opened fire upon the complainant with their respective weapons, which hit the right leg, hand, left Kulha of the complainant and Prem Singh fired a shot with his gun which hit the complainant on his left hand. The complainant with his friends jumped back into the shop and closed the same from inside. Firing was kept on from out side the shop which hit on the wall of the shop. After breaking the glass door the boys hit the shutter with their motorcycles, saria and iron rods and kept on firing from some other places. On hearing the noise of the people, they fled away from the spot. The complainant went to Gaba Hospital with his friends for treatment. The above said persons had fired upon the complainant with an intention to kill him and his friends. In this background the impugned FIR was got registered.
(3.) At the stage of recording of evidence, the parties have entered into a compromise (Annexure-P.2) with the intervention of the respectable of five villages.;