- (1.) The epitome of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that, in the wake of statement of injured complainant Gurpreet Singh son of Kashmir Singh (for brevity "the complainant"), a criminal case was registered against petitioners-accused Gurnam Singh son of Charan Singh and others, vide FIR No.66 dated 20.03.2012 (Annexure P-1), on accusation of having committed the offences punishable under Sections 307, 323 and 324 read with Section 34 IPC, by the police Station Patti, Police District Tarn Taran (Amritsar).
(2.) Instead of submitting to the ordinary jurisdiction of the trial Court, the petitioners-accused have straightway jumped to file the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the garb of compromise deed dated 25.08.2014 (Annexure P-2), invoking the provisions of section 482 Cr.PC.
(3.) Having heard the learned counsel for the petitioners, having gone through the record with his valuable help and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the instant petition in this context.;