- (1.) By this judgment, two petitions bearing Criminal Misc. No. M-34076 of 2013 and Criminal Misc. No. M-40326 of 2013 shall be disposed of as it is a case of version and cross-version.
(2.) Criminal Misc. No. M-34076 of 2013 has been filed by the petitioners, namely, Palwinder Singh, Sakattar Singh, Satnam Singh, Harbhajan Singh and Inderjit Singh for quashing of First Information Report (for short 'FIR') No.76 dated 04.05.2007, under Sections 326, 325, 324, 323, 148 read with Section 149 of Indian Penal Code (for short 'IPC') registered at Police Station Ajnala, District Amritsar Rural, on the basis of compromise effected between the parties.
(3.) Similarly, Criminal Misc. No. M-40326 of 2013 has been filed by the petitioners, namely, Charan Singh, Balraj Singh, Malook Singh, Kulbir Singh and Jagbir Singh for quashing of cross version in FIR No.76 dated 04.05.2007, under Sections 325, 324, 323, 148 read with Section 149 of IPC registered at Police Station Ajnala, District Amritsar Rural on the basis of compromise effected between the parties.;