- (1.) The instant petitions have been filed under Section 482 Cr.P.C. for quashing of FIR No.396 dated 25.7.2000 under Sections 353/332/186/506/34 IPC Police Station Kotwali, Patiala, District Patiala as well as order dated 8.1.2011 passed in the aforesaid FIR vide which petitioner-Harjit Singh was declared as proclaimed offender and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) The FIR in question was got registered by respondent No.2-Nirvair Singh. However, due to the intervention of the respectable of the area, the matter has been compromised.
(3.) Compromise deed (Annexure P-3) has already been placed on record to this effect in Crl. M. No.M-33653 of 2011.;