INDERJIT SINGH, J. - (1.) THIS order will dispose of the above mentioned two criminal miscellaneous petitions i.e. Criminal Misc. No.M -40823 of 2013 filed by Dilbagh Singh alias Bagga, Sukhdev Singh, Raj Kaur, Satpal Singh, Ranjit Singh and Gurdev Singh under Section 482 Cr.P.C. for quashing of FIR No.70 dated 10.4.2013 registered for the offences under Sections 323, 324, 148 and 149 IPC at Police Station Jandiala Guru, District Amritsar and Criminal Misc. No.M -40838 of 2013 filed by Ranjit Singh alias Fauji, Sukhwinder Singh, Harpreet Singh and Baljeet Singh alias Billa for quashing of cross -version recorded vide DDR No.21 dated 13.4.2013 for the offences under Sections 324, 323, 148 and 149 IPC and Section 326 IPC, which was added later on, at Police Station Jandiala, District Amritsar in FIR No.70 dated 10.4.2013 on the basis of compromise Annexure -P.2 in Criminal Misc. No.M -40823 of 2013 and Annexure -P.3 in Criminal Misc. No.M -40838 of 2013.
(2.) ON 3.12.2013, learned Chief Judicial Magistrate/Illaqa Magistrate was directed to send reports with regard to the genuineness/validity or otherwise of the compromise (Annexures -P.2 and P.3) recorded in both the petitions respectively after recording the statements of all the concerned parties. In compliance of the above, the learned Chief Judicial Magistrate, Amritsar has sent his reports vide letter dated 10.1.2014 in both the cases, wherein statements of both the parties in two petitions have been recorded. The complainants i.e. Ranjit Singh alias Fauji and Dilbagh Singh alias Bagga respectively in both the cases have admitted the factum of compromise with the accused -petitioners. It has been stated that with the intervention of the respectable persons of the society, the entire matter between the parties has been amicably settled out of their free will and willful consent and there was no pressure upon them. They have also stated that they want to live in peace and brotherhood in future. No grudge is left against each other and they have no objection if the above said FIR and cross -version are quashed.
(3.) LEARNED Assistant Advocate General, Punjab, on instructions from the Investigating Officer admits the factum of compromise and has no objection if the impugned FIR and cross -version and all other subsequent proceedings arising therefrom are quashed.;