- (1.) quashing of FIR No. 57 dated 30.7.2011 under Sections 458, 324, 323, 148, 149 IPC registered at Police Station Kot Dharmu, District Mansa (Annexure P-1) is sought on the basis of compromise dated 8.8.2011 (Annexure P-2). The FIR got registered on the statement made by Balwinder Singh which reads as under:- "On 27.7.2011 at about 8:15 PM evening time, we were present in our house then from the main gate one motor cycle Hero Honda CD Delux bearing No. PB-31H-6242 entered in our house, which was being driven by Mohinder Singh son of Mehar Singh resident of Bhamme Kalan and on the rear side his son Gurpiar Singh @ Bavia and his nephew Varinder Singh @ Chiria son of Janak Singh were sitting. Mohinder Singh was carrying . 12 bore DBBL gun on his shoulder. Gurpiar Singh was armed with Kapa and Varinder was armed with Gandasa. On coming they attacked my brother Kaptain Singh who was installing peg in the court yeard for the buffalo and Varinder gave his gandasi blow to Kaptain Singh which hit on his right side head from sharp side. Mohinder Singh gave his rifle watt on his right shoulder, Mohinder Singh gave four more watts which hit on the head, inside chest and back of Kaptain Singh. On raising noise by Kaptain Singh my son Inderjit Singh came our of our house. In the meantime one vehicle Summo Spacio stopped in front of gate of our house, from this vehicle Bhora Singh, Jota Singh, Labh Singh sons of Mehar Singh and Malkit Singh, Gassa sons of Bhora Singh resident of Bhamme Kalan came down and entered inside from our main gate. Out of these Labh Singh was armed with rifle .12 bore DBBL and all others were armed with dangs and sticks. Thereafter they started pelting brick bats in our house. In the meantime, Gurpiar Singh gave his Dah blow to my son Inderjit Singh from sharp side which hit on his left shoulder and Varinder Singh @ Chiria gave his gandasa blow to my son Inderjit Singh which hit on his left side head from sharp side, when I stepped forward to rescue them then Labh Singh above gave two watts of .12 bore rifle which hit on my left arm, under the left eye, on the upper side of right flank and inside of left thigh. We all raised noise "Marta Marta" then my uncle Jaswant Singh @ Jassa son of Mail Singh, Avtar Singh @ Paru son of Ghumanda Singh and Chhinderpal Singh @ Gakhar son of Ghumanda Singh resident of Bhamme Kalan raised lalkara 'be courageous' we have come. Upon this all of them along with their weapons sat in spacio vehicle, in which already 4-5 unidentified persons were riding, ran away from the spot, while running their motor cycle Hero Honda was left in our house. Thereafter my uncle Jaswant Singh, Avtar and Bhinderpal Singh immediately arranged for a vehicle and got us admitted at Civil Hospital, Sardulgarh, where doctor is giving us treatment. Today you got recorded my statement, heard, which is correct. Action be taken. The reason of enmity is that one day earlier we had a dispute in the field regarding water. Regarding this the matter was compromised. Due to this grudge they with connivance of each other have caused injuries to us."
(2.) At the investigation stage, with the intervention of the respectables and Panchayat, a compromise has been effected between the parties (Annexure P-2). As per the compromise, they have decided not to take any action against each other and if the FIR is cancelled then the complainant will have no objection to that. Reply by way of affidavit of the complainant Balwinder Singh has been filed.
(3.) In compliance of the order passed by this Court on 3.11.2011 report of the Sub Divisional Judicial Magistrate, Sardulgarh, has been received. As per the report, statement of the parties was recorded to the effect that they have compromised the matter with each other and do not want to proceed further with the case. The compromise has been effected without any pressure, threat or inducement. As per the status report, this Court is of the opinion that the compromise is genuine and valid and no useful purpose would be served by continuing the proceedings.;