- (1.) Quashing of FIR No. 35 dated 24.03.2014 under Sections 307/341/506/34 IPC, registered at Police Station B-Division, Amritsar City, is sought on the basis of compromise deed dated 24.03.2014 (Annexure P-2). F.I.R has been registered at the instance of Arinder Singhrespondent No. 2. As per F.I.R, on 23.03.2014 when complainant was going along with his wife and children in the bus, one White Bolero Car bearing No. PB-63-3377 in which two young persons were sitting, stopped their car in front of the bus and starting abusing the bus driver. When the complainant along with other persons tried to stop these young persons from misbehaving, they became angry and one of them embraced the complainant and the other person took out a datar from his vehicle and attacked the complainant on his head with an intention to kill. However, the complainant raised his right hand to save himself and the datat hit on his right hand and caused serious injury. When the complainant raised noise, the young persons ran away from the spot. In the above background, F.I.R has been registered against the petitioners.
(2.) The matter has been resolved between the parties vide compromise deed dated 24.03.2014 (Annexure P-2).
(3.) On notice, learned counsel for respondent No. 2 has put in appearance and has tendered the affidavit dated 19.09.2014 of respondent No. 2 to the effect that the matter has been compromised between them. He does not want to proceed with the present case and has no objection if the F.I.R be quashed against the accused persons. Respondent No. 2 is present in the Court and has been duly identified by ASI Vijay Pal Singh.;