- (1.) By way of this order, I shall dispose of the petitions CRM M 26025 and 36165 of 2013 as they have emerged out of FIR No. 82 dated 04.07.2013 registered in Police Station Sadar, Kotkapura, District Faridkot being version and cross version.
(2.) Vide CRM M 26025 of 2013, the petitioners have prayed for quashing of FIR No. 82 dated 04.07.2013 registered in Police Station Sadar Kotkapura, District Faridkot for offence under Sections 307, 324, 323 read with Section 34 of the Indian Penal Code, whereas, vide CRM M 36165 of 2013, the petitioners have prayed for quashing of cross case registered vide DDR No. 28 dated 05.07.2013 for offence under Sections 324, 323, 326, 148 and 149 of the Indian Penal Code in the aforesaid FIR on the basis of compromise arrived at between the parties.
(3.) Vide this Court's order dated 08.08.2013, the parties were directed to appear before the trial Court to get their respective statements recorded. Simultaneously, the trial Court was also directed to submit its report with regard to genuineness of the compromise arrived at between the parties.;