- (1.) Harbhajan Singh and five others, the petitioners have brought this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No. 35 dated 13.06.2011 registered at Police Station Tibber, District Gurdaspur for an offence punishable under sections 148, 323, 324, 326 and 452 read with section 149 of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) Learned counsel for the petitioners have submitted that the petitioners and respondents No. 2 and 3 are residents of the same village and the injury attracting the provisions of section 326 IPC was caused on the little finger of left hand of Ajmer Singh, the complainant.
(3.) On notice of the petition, Ajmer Singh and his father, Balwinder Singh, respondents No. 2 and 3 alongwith Mr. Amit Gupta, Advocate have appeared before me. Respondents No. 2 and 3 admit that the matter has been compromised between the parties. They have been identified by Suresh Kumar, ASI, Police Station Tibber, District Gurdaspur.;