NARESH KUMAR SANGHI - (1.) THIS is a petition for quashing of case titled 'State versus Paramjit Singh and others' arising out of FIR No.159 dated 19.11.2007, under Sections 323 and 324 read with Section 34, IPC and cross case under Sections 148, 323 and 325 read with Section 149 IPC, registered at Police Station, Kurali, District SAS Nagar, and all the subsequent proceedings arising therefrom, on the basis of a compromise.
(2.) VIDE order dated 26.3.2012, this Court had directed the affected parties to appear before the learned trial court on 30.3.2012 and get their statements recorded with regard to the compromise. That court was also directed to send the status report in that regard. In compliance thereof, petitioners Paramjit Singh s/o Sarwan Singh, Harnek Singh, Mandeep Singh and Baljit Singh as well as injured persons, namely, Kuldeep Singh and Paramjit Singh s/o Mukhtiar Singh did appear before the learned trial court and got recorded their respective statements with regard to the compromise. The status report to that effect has also been received from learned Additional Chief Judicial Magistrate, Rupnagar, and a perusal of the same reveals that a compromise had been effected between the assailants, on the one hand, and the said complainant Kuldeep Singh and injured Paramjit Singh s/o Mukhtiar Singh, on the other hand, with the intervention of the respectable persons. All the terms and conditions of the said compromise had already been recorded in writing. The compromise deed Ex.CX was also produced before the said court.
(3.) LEARNED counsel for respondent Nos.2 and 3 admits the factum of compromise and has no objection if the impugned FIR and the consequential proceedings emanating therefrom are quashed.;