- (1.) By this common order, Crl. Misc. No.M- 5538 of 2014 & Crl. Misc. No.M- 5488 of 2014 shall be decided together, wherein prayer is for quashing of FIR No. 68 dated 11.06.2011, under Sections 323, 324, 148, 149 and 379 IPC (325 and 326 IPC added later on), registered at Police Station Ajnala, District Amritsar and cross version case i.e. DDR No.31 dated 15.06.2011, under Sections 324, 323, 148 and 149 IPC, Police Station Ajnala, District Amritsar in FIR No.68 dated 11.06.2011, under Sections 323, 324, 148, 149 and 379 IPC, Police Station, Ajnala, District Amritsar, and subsequent proceedings arising therefrom on the basis of compromise dated 04.01.2014 (Annexure P-3).
(2.) The FIR was registered on a statement made by Kuldeep Singh with the allegation that on 09.06.2011, he along with his brother Kashmir Singh, his sister-in-law (Bharjai) Harvinder Kaur and Raj Kaur, was doing work in their fields. Land of Ashwani Mohan son of Amar Nath is adjoining to their land. The complainant had a land dispute with Ashwani Mohan which is pending in the Court. Ashwani Mohan armed with Dand, Munish armed with Kirpan, Amit armed Datar, Mamta armed with Sotta, Shelly armed with Sotta, Narinder Nath Sharma armed with Dang and Sumit Sharma came there on Mohinder Tractor D-575 alongwith some unknown persons. Ashwani Mohan raised a lalkara to caught hold the complainant and his family members. Thereafter, all of caused injuries to the complainant and his family members with their respective members. In his background, the FIR was registered.
(3.) After registration of the FIR, a cross version i.e. DDR No.31 dated 15.06.2011 (Annexure P-2), was also registered on the basis of statement made by Amit Mohan alleging that on 09.06.2011 when he along with his father Ashwani Mohan was ploughing their land, Balwinder Singh armed with Datar, Tarsem Singh armed with Kirpan, Jassa Singh armed with Dang, Sitta armed with Datar along with 5-6 unknown persons came there on a Tractor. Gurdip Singh and Sitta raised a lalkara to caught hold them. Thereafter, they inflicted injuries to him and his father.;