- (1.) This is a petition for quashing of FIR No.164 dated 27.10.2009, under Sections 148, 294, 336, 427, 447, 452, 506, 511 read with Section 149, IPC, and Section 25 of the Arms Act, registered at Police Station, Dakha, District Ludhiana (Rural), and all the subsequent proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 15.02.2013, this Court had directed the affected parties to appear on 28.02.2013 before the learned trial court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send its detailed report in that regard along with copies of the statements on or before the date fixed by this Court.
(3.) In compliance thereof, the petitioners, namely, Pritam Singh Deol, Devinder Singh Deol, Jasmail Singh @ Pappa and Balwinder Singh @ Gandhi and respondent No.2/complainantRajpreet Singh did appear before the court below and got recorded their respective statements with regard to the compromise. Rajpreet Singh (respondent No.2) stated as under:- "Stated that FIR No.164, dated 27.10.2009, U/s 148, 294, 336, 427, 447, 452, 506 and 511, IPC read with Section 149, IPC and Section 25, 27 of the Arms Act, 1959 of P.S.Dakha, District Ludhiana, was registered on my statement against accused Pritam Singh, Davinder Singh, Jasmail Singh, Balwinder Singh, Jagjit Singh. I have compromised the matter with the accused and compromise is voluntarily, with free consent and without any coercion, undue influence or fear. I have no objection if FIR No.164, dated 27.10.2009, U/s 148, 294, 336, 427, 447, 452, 506 and 511, IPC read with Section 149, IPC and Section 25, 27 of the Arms Act, 1959 of P.S.Dakha, District Ludhiana,against the accused be quashed". The similar statements were suffered by the petitioners.;