Rajan Gupta, J. - (1.) THIS order shall dispose of two petitions bearing CRR -M -23732 of 2013 and CRM -M -38302 of 2013 being a case of version and cross -version arising out of same incident.
(2.) PETITIONERS have filed the aforesaid two petitions under Section 482 Cr.P.C. i.e. in CRM -M -23732 of 2013 seeking quashing of F.I.R. No. 19 dated 20.3.2012 registered under Sections 323, 324, 148, 149 IPC & 325 IPC at Police Station, Garhshankar, District Hoshiarpur registered on the statement of Avtar Singh son of Batan Singh and in CRM -M -38302 of 2013 seeking quashing of cross -case i.e. DDR No. 26(A) dated 23.3.2012 registered under Sections 323, 324, 34 IPC registered on the statement of Balbir Singh son of Malkit Singh and all the subsequent proceedings arising therefrom. Learned counsel for the parties submit that during the pendency of this petition a compromise has been arrived at between the parties and dispute has been amicably settled. Relying upon the judgment reported as Kulwinder Singh and others Vs. State of Punjab, : 2007(3) RCR (Crl.) 1052, learned counsel submit that in view of compromise, the impugned F.I.R. and D.D.R. deserve to be quashed.
(3.) LEARNED State counsel does not dispute the ratio of judgment in Kulwinder Singh's case supra and submit that in case a compromise is arrived at between the parties the State shall not stand in the way of quashing of F.I.R.;