DAYA CHAUDHARY,J. - (1.) The present petition has been filed for quashing of FIR No. 116 dated 1.6.2013 registered under Sections 447, 506 IPC and 13-A of Punjab Village Common Lands Regulation Act at Police Station Sadar Ferozepur, District Ferozepur, on the basis of compromise.
(2.) Learned counsel for the petitioners contends that the present FIR was registered on the basis of application moved by the members of the Panchayat to the BDPO for taking action against the petitioners as they have trespassed in the shamlat land, which was auctioned to respondent No.2. Learned counsel further contends that it was not a case of trespassing as it was a panchayat land and subsequently the dispute between the parties has been settled by way of compromise, which was as per free will and without any pressure from either side. The dispute was because of the party faction in the village.
(3.) Learned counsel appearing for respondents No.2 and 3 has also affirmed the factum of compromise.;