- (1.) By this judgment, two petition bearing Crl. Misc. Nos. 34805 of 2013 and 33757 of 2013 shall be disposed of as this is a case of version and cross-version and both the parties have settled their dispute by way of compromise.
(2.) Crl. Misc. No. M-34805 of 2013 has been filed by petitioners, namely, Jassa Singh @ Jaspreet, Daler Singh, Gursewak Singh, Jagpreet Singh, Manjeet Singh, Amritpal Singh, Gurpreet Singh, Gurcharan Singh, Tarlok Singh, Harpreet Singh and Ranjit Singh @ Rana for quashing of FIR No. 76 dated 7.9.2013 registered under Sections 307,324,323,148,149 IPC and Section 25,27 of Arms Act, 1959 at Police Station Harike, District Tarn Taran. Crl. Misc. No. M-33757 of 2013 has been filed by Sukhwinder Singh @ Lovely, Rajbir Singh, Gursewak Singh, Harbans Singh, Shamsher Singh, Akashdeep Singh, Arvinder Singh, Jaskaran Singh, Gajjan Singh, Gurinder Singh, Gurbhej Singh, Kanwaljeet Singh, Gursewak Singh, Agya Pal, Kuldeep Singh, Nasib Singh, Inderjeet Singh, Basant Singh and Babbu @ Salwant for quashing of DDR No. 30 dated 8.9.2013 in FIR No. 76 dated 7.9.2013 registered under Sections 452,324,323,427,506,148, 149 IPC at Police Station Harike, District Tarn Taran. Learned counsel for the petitioners as well as of private respondents submit that with the intervention of the respectables of the society, the dispute between the parties has been settled by way of compromise, during the pendency of the proceedings before the trial Court and both the parties have filed separate petitions for quashing of the FIR as well as DDR.
(3.) Notice of motion was issued in both the cases and after issuance of notice of motion, both the parties were directed to appear before the trial Court for recording of their statements with regard to compromise. In response to the directions issued by this Court, statements of both the parties were recorded and a report in this regard has been received from the trial Court, which is on record. It has been mentioned in the report that statements of the parties with regard to compromise have been recorded, wherein, they have stated that they have voluntarily entered into the compromise out of their free will and without any undue influence and they have no objection in quashing of the proceedings initiated against each other. It has been mentioned in the report that statements of two persons, namely, Ranjit Singh @ Rana and Lakhwant Singh were not recorded as they were not present at the time of recording of the statements.;