- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.15 dated 15.02.2012 (Annexure P-1) under Sections 365, 323, 427, 506, 148 read with Section 149 of Indian Penal Code and Section 25 of Arms Act, 1959 registered at Police Station Mulepur, District Fatehgarh Sahib and all other consequential proceedings arising therefrom on the basis of compromise (Annexure P-2), having been entered between the parties.
(2.) I have heard learned counsel for the parties and have gone through the record.
(3.) It has been stated by learned counsel for the petitioners that the present case was registered against petitioners by respondent No.2 due to misunderstanding. It has been contended that on the night of occurrence, there was an announcement in the village that some thieves had arrived and hence, villagers had to remain on guard. It is further submitted that petitioner No.1 along with Sarpanch of the village and other villagers was guarding the village properties in that night. It is further submitted that respondent No.2 was found near mobile tower installed in the village and hence, he was apprehended thinking that he was a thief and later on, he was released. It is further contended that there is no recovery of any fire-arm from petitioner No.1 and that rather the licensed fire-arm of petitioner No.1 was already lying with gun-house.;