- (1.) By this judgment, two petitions bearing Criminal Misc. No. M-22744 of 2013 and Criminal Misc. No. M-10109 of 2014 shall be disposed of as both the cases have been filed for quashing of First Information Report (for short 'FIR') No.59 dated 05.06.2013, under Sections 452, 323, 427, 506, 148 and 149 of Indian Penal Code (for short 'IPC') registered at Police Station Sandhaur, District Sangrur, on the basis of compromise effected between the parties.
(2.) Learned counsel for the petitioners submits that during pendency of the proceedings and with the intervention of the common persons, a compromise was arrived at between the parties as the aforesaid FIR was registered against the petitioners due to misunderstanding.
(3.) Learned counsel for respondent No.2 submits that respondent No.2 has no objection in quashing of the FIR and other proceedings.;