- (1.) Prayer in this petition is for quashing of FIR No. 49, dated 26.4.2009, under Sections 323 and 324 read with Section 34, IPC, registered at Police Station, Sadar, Faridkot, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 18.7.2012, this Court had directed the affected parties to appear on 9.8.2012 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its report on or before the date fixed by this Court.
(3.) In compliance of the above, the petitioners, namely, Gursewak Singh and Keval Singh, the complainant-respondent No. 2, Amrit Pal Singh, as well as the injured, Amrik Singh, son of Gurmeet Singh, did appear before the learned Judicial Magistrate Ist Class, Faridkot, for getting their statements with regard to the compromise recorded. Amrit Pal Singh and Amrik Singh stated before the learned Court below that they had received injuries at the hands of the petitioners, but a compromise had been effected in the said case. They had no objection if the impugned FIR and all the consequential proceedings arising therefrom were quashed. Similar statements were suffered by the petitioners, Gursewak Singh and Keval Singh.;