Surinder Gupta, J. - (1.) THE petitioners have filed this petition under Section 482 of the Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of FIR No. 112 dated 02.10.2011 (Annexure P -1), registered for offences punishable under Sections 323, 324, 148 and 149 of Indian Penal Code (for short 'IPC) (Sections 325 and 326 IPC added later on) at Police Station Maqsudan, District Jalandhar along with all consequential proceedings arising therefrom, on the basis of the compromise (Annexure P -2).
(2.) AS per case of the prosecution, on 22.09.2011 at about 9.30 PM, all the petitioners armed with deadly weapons like kirpan etc. being members of unlawful assembly in prosecution of common object of that assembly, committed rioting and caused simple as well as grievous hurt by blunt as well as sharp edged weapons on the persons of respondents No. 2 and 3. Upon notice, Mr. B.S. Cheema, Deputy Advocate General, Punjab has put in appearance on behalf of respondent No.1 - State.
(3.) I have heard learned counsel for the parties and perused the case file.;