- (1.) This judgment shall dispose of CRM No.M-11072 and 11073 of 2012, as both the petitions have arisen out of the same FIR.
(2.) FIR No.62 dated 9.5.2011 u/ss 323, 324, 506, 34 IPC (later on added offences under Sections 325 and 326 also) was registered at Police Station Bullowal, District Hoshiarpur at the instance of Joginder Singh son of Prem Singh, Village Jarbdiwal, P.S. Bullowal, Distt. Hoshiarpur against petitioners No.1 to 3 in CRM No.M-11072 of 2012. Cross-version of the said FIR at the instance of one Onkar Singh son of Chander Pal Singh, r/o Vill. Jarbdiwal, P.S. Bullowal, Distt. Hoshiarpur (petitioner No.2 in CRM No.11072 of 2012) was also registered, vide DDR No.10 dated 10.5.2011 u/ss 323/324/506/34 IPC against the petitioners No.1 to 3 in CRM No.M-11073 of 2012 i.e. Joginder Singh son of Prem Singh, Gaurav Bharti son of Joginder Singh and Rakesh Bharti son of Joginder Singh, all residents of Vill. Jarbdiwal, P.S. Bullowal, District Hoshiarpur.
(3.) CRM No.M-11072 of 2012 has been filed before this Court, seeking quashing of the aforesaid FIR and subsequent proceedings arising therefrom, on the basis of a compromise reached between the parties. Simultaneously, CRM No.M-11073 of 2012 has been filed for quashing of Cross-version of the aforesaid FIR at the instance of petitioners No.1 to 3 in CRM No.M-11073 of 2012, on the basis of compromise between the parties.;