Naresh Kumar Sanghi, J. - (1.) PRAYER in this petition is for quashing of FIR No. 148, dated 20.5.2007, under Sections 148, 323 and 452 read with Section 149, IPC, registered at Police Station, Sadar, Fazilka, District Ferozepur, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) VIDE order dated 11.11.2013, the petitioners as well as respondent Nos. 2 to 4 were directed to appear before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send the report with regard to genuineness or otherwise of the compromise besides sending the statements to be suffered by the parties. In compliance of the above, the petitioners (seven in number) as well as Angrej Singh, Meeto Bai and Kaushlya Bai (three injured) did appear before the learned Chief Judicial Magistrate, Fazilka, and got recorded their statements with regard to the compromise. The copies of the said statements have been received. The three injured persons unequivocally deposed that they had no objection if the proceedings against the petitioners arising out of the impugned FIR were quashed on the basis of the compromise.
(3.) THE petitioners also admitted the factum of the compromise in their joint statement suffered before the learned Court below on 12.2.2014.;