- (1.) By this judgment, two petitions, i.e. Crl.Misc. No.M-7565 of 2014 and Crl.Misc. No.M-7565 of 2014 shall be disposed of as in both the petitions the prayer is for quashing of FIR and cross version on the basis of compromise effected between the parties. Crl.Misc.No.M-7565 of 2014 has been filed by petitioners, namely, Gurvinder Singh, Rajwinder Singh, Harpinder Singh and Jaspreet Singh for quashing of cross case registered in FIR No.59 dated 9.7.2012 under Sections 324,323,34 of IPC, registered at Police Station Mulepur, District Fatehgarh Sahib and Crl.Misc. No.M-7566 of 2014 has been filed by the petitioners, namely, Rajinder Singh, Jagga Singh, Karnail Singh, Dilbagh Singh, Surinder Singh, Narinder Singh, Baljinder Singh and Harjiven Singh for quashing of FIR No.59 dated 9.7.2012 under Sections 323,324,341,506,148,149 IPC and section 326 IPC which was added later on.
(2.) After issuing notice of motion in the case, the directions were issued by this Court to the parties to appear before the trial Court for recording of their statements with regard to compromise and trial Court was also directed to submit its report after recording the statements of the parties to show whether the compromise arrived at between the parties is genuine and without any pressure from either side.
(3.) In compliance of said direction issued by this Court, the statements of parties were recorded and the trial Court has sent report along with the statements of the parties which is on record. It has been mentioned in the report that the compromise is genuine and statements have been recorded which is as per their free will and there was no pressure upon them from either side. It has also been mentioned in the report that no other case is pending between the parties. The petitioners in FIR's case as well as in cross version case have stated in their respective statements that the compromise has been effected between them and that compromise is without any influence or pressure. It has also been mentioned that the purpose of compromise is to maintain peace and harmony in the relations and the same has been effected with the intervention of the respectables of the locality. They have also stated that they don't want to take any action against the accused persons and now there is no dispute between them. It has also been mentioned that the complainant and injured have no objection in quashing of FIR and other proceedings arising therefrom.;