Naresh Kumar Sanghi, J. - (1.) PRAYER in this petition is for quashing of FIR No. 523, dated 10.11.2000, under Sections 148, 323 read with Section 149, IPC, registered at Police Station, Sadar, Rajpura, District Patiala, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) VIDE order dated 06.02.2014, this Court had directed the affected parties 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 copies of the statements and the report regarding genuineness of the compromise. In compliance of the above, respondents No. 2 to 4 (injured) namely, Jawahar Singh, Ranjit Kaur and Harjinder Kaur as well as the petitioners (four in numbers) did appear before the Court below and got recorded their respective statements with regard to the compromise. In their joint statement Jawahar Singh, Ranjit Kaur and Harjinder Kaur, respondents No. 2 to 4 stated that FIR No. 523, dated 10.11.2000, under Sections 148, 323 read with Section 149, IPC, was got registered by them against Amarjit Singh, Karam Singh, Jarnail Singh, Jagtar Singh and Balbir Singh (since died). Now with the intervention of the respectable, they had effected a compromise for their betterment and keeping peace in the society. Compromise (Ex. CX) was also placed on record.
(3.) SIMILAR joint statement was suffered by the petitioners.;