- (1.) As is evident from the record that first petition to quash the impugned FIR filed by the present petitioners on the basis of compromise, was dismissed as withdrawn to enable them to file a fresh petition after appending therewith the compromise deed, vide order dated 1.10.2014 by this court (for brevity the "1st petition") (the file of which is attached with this petition).
(2.) Now the petitioners have preferred the instant petition to quash the impugned FIR No.21 dated 26.3.2014 (Annexure P1) in a case registered against them, in the wake of statement of complainant Karanbir Singh s/o Baldev Singh, respondent No.2 (for brevity "the complainant") for the commission of offences punishable u/ss 148, 326 and 341 read with section 149 IPC by the police of Police Station Ramdass District Amritsar.
(3.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 8.5.2014 (Annexure P-2).;