- (1.) Both the criminal miscellaneous petitions captioned above, have been filed under Section 482, Cr.P.C., for quashing of FIR No. 7, dated 26.1.2013, under Sections 148, 323, 452 and 506 read with Section 149, IPC, registered at Police Station, Shambhu, District Patiala, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) CRM-M-16372 of 2014 has been filed by Sukhchain Singh @ Sukha, Vassan Singh, Bittu @ Rajinder Singh and Jaswant Singh, while CRM-18305 of 2014 has been filed by Gagandeep Singh @ Gagan. Since both the petitions are arising out of one and the same FIR and the relief prayed for is the same, therefore, both the petitions are decided by this common order.
(3.) In CRM-M-16372 of 2014, this Court vide order dated 13.5.2014 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 its detailed report in that regard alongwith copies of the statements to this Court on or before the date fixed. Similar order dated 29.5.2014 was passed in CRM-M-18305 of 2014.;