DAYA CHAUDHARY, J. - (1.) BY this judgment, two petitions bearing Criminal Misc. No. M -9787 of 2013 and Criminal Misc. No. M -39544 of 2013 shall be disposed of as it is a case of version and cross -version. Criminal Misc. No. M -9787 of 2013 has been filed by the petitioners, namely, Sharanjit Singh Garewal and Gurjit Singh for quashing of First Information Report (for short 'FIR') No.34 dated 14.06.2014, under Sections 307, 506 and 120 -B of Indian Penal Code (for short 'IPC') and under Section 25, 27, 54 and 59 of the Arms Act registered at Police Station P.A.U., Ludhiana, on the basis of compromise effected between the parties.
(2.) SIMILARLY , Criminal Misc. No. M -39544 of 2013 has been filed by the petitioners, namely, Karandeep Singh Sekhon, Gauravdeep Singh Bhangoo, Ravinder Singh and Gaganpreet Singh for quashing of DDR No.11 dated 10.11.2014 under Sections 451, 323, 324, 427 read with Section 34 IPC in FIR No.34 dated 14.06.2014, under Sections 307, 506 and 120 -B of IPC and under Sections 25, 27, 54 and 59 of the Arms Act registered at Police Station P.A.U., Ludhiana on the basis of compromise effected between the parties. Notice of motion in both the cases was issued and thereafter, both the parties were directed to appear before the Illaqa Magistrate for recording of their statements with regard to compromise and the Illaqa Magistrate was also directed to send a report in this regard along with statements of the parties. In response to the said directions issued by this Court, a report in this regard along with the statements of the parties have been received, which are on record. It has been mentioned in the report that the parties appeared before the trial Court and their statements were recorded. It has also been mentioned that the compromise effected between the parties is genuine, with free consent and is without any pressure from either side. Both the parties have stated in their respective statements that they have no objection in quashing of the FIR as well as cross -version. Parties have specifically stated in their respective statements that they have amicably settled their dispute and do not have any grudge against each other. The compromise has also been reduced into writing, which is also on record.
(3.) LEARNED counsel appearing for the parties submit that the dispute between the parties has been settled by way of compromise and both the parties have no objection in quashing of the FIR as well as cross version registered against them. Learned counsel for the parties also submit that the parties are not habitual offenders as no other criminal case is pending against them.;