Naresh Kumar Sanghi, J. - (1.) PRAYER in this petition is for quashing of FIR No. 51, dated 21.06.2013, for the offences punishable under Sections 148, 323, 326, 427 and 452 read with Section 149, IPC, registered at Police Station, Sadar, Batala, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) VIDE order dated 08.08.2013, 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 submit its report on or before the date fixed by this Court. In compliance of the above, Balwinder Kaur and Darshan Singh, the injured, as well as the petitioners (four in number) did appear before the Court below and got recorded their statements with regard to the compromise. Darshan Singh -injured made the following statement: - Stated that in case of FIR No. 51, dated 21.06.2013, P.S. Sadar Batala under Sections 452/326/323/148/149/427 IPC was registered against petitioners Gurmej Singh son of Bachan Singh, Harjinder Singh son of Gurmej Singh, Gurwinder Singh son of Gurmej Singh, all residents of village -Balpuriya, Tehsil -Batala, District Gurdaspur and Harpreet Singh son of Bua Singh, R/o Pahara, Tehsil & District Gurdaspur, on the statement of Balwinder Kaur and I had received injuries in this case. The respectable of the locality have patch up the matter and we have compromised with the interference of the respectables with a view to live peacefully in the locality and I have seen the photocopy of compromise i.e. Annexure P -1 and the same is duly executed by me and Balwinder Kaur without any influence and with my due consent and I have no objection if the FIR is quashed.
(3.) SIMILARLY , Balwinder Kaur -injured suffered the following statement: - Stated that in case of FIR No. 51, dated 21.06.2013, P.S. Sadar Batala under Sections 452/326/323/148/149/427 IPC was registered against petitioners Gurmej Singh son of Bachan Singh, Harjinder Singh son of Gurmej Singh, Gurwinder Singh son of Gurmej Singh, all residents of village -Balpuriya Tehsil -Batala, District Gurdaspur and Harpreet Singh son of Bua Singh, R/o Pahara, Tehsil & District Gurdaspur on my statement. The respectable of the locality have patch up the matter and we have compromised with the interferes of the respectable with a view to live peacefully in the locality and I have seen the photocopy of compromise i.e. Annexure P -1 and the same is duly executed by me without any force and with my due consent and I have no objection if the FIR is quashed. The petitioners in their statements also admitted the factum of compromise.;