- (1.) By this judgment, both the petitions bearing Criminal Misc. No.M-39650 of 2013 and Criminal Misc. No.M-39931 of 2013 shall be disposed of as it is a case of version and cross version. Both the petitions have been filed for quashing of FIR as well as cross version.
(2.) Criminal Misc. No.M-39650 of 2013 has been filed by petitioners-Jasbir Singh @ Goldi, Rajanjit Singh, Happy Pancher, Sukhwinder Singh @ Sonu, Balbir Singh @ Nihang and Baljit Singh @ Raja for quashing of FIR No.136 dated 12.06.2013 registered under Sections 323, 324, 427, 148 and 149 IPC at Police Station Sultanwind, District Amritsar City and all other consequential proceedings arising out of the said FIR on the basis of compromise dated 20.09.2013. Criminal Misc. No.M-39931 of 2013 has been filed by petitioners-Jasbir Singh, Sukhbir Singh @ Sukha, Karandeep Singh, Karnail Singh, Mandeep Singh and Surinder Singh @ Bunty for quashing of DDR No.40 dated 12.06.2013 registered under Sections 323, 324, 148 and 149 IPC at Police Station Sultanwind, District Amritsar City and all other consequential proceedings arising out of the FIR No.136 dated 12.06.2013 on the basis of compromise dated 20.09.2013.
(3.) Learned counsel for the petitioners submits that the compromise was arrived at between the parties during pendency of the proceedings and both the parties have now no objection in quashing of the FIR as well as cross version. Notice of motion in the case was issued on 25.11.2013 and the directions were issued by this Court to the parties to appear before the trial Court for recording of their statements with regard to compromise. In response to the said directions, the parties appeared before the trial Court and their statements were accordingly recorded. A report along with statements of the parties have been sent by the trial Court, wherein, the factum of compromise has been affirmed. It has also been mentioned therein that the compromise is as per their free will and without any pressure from either side. It has further been mentioned therein that none of the accused has been declared as a proclaimed offender. In the statements of the petitioners as well as complainants in both the case, it has also been stated that they have no objection in quashing of FIR as well as cross version. All injured are party in the case and they have also no objection in quashing of the FIR registered against each other.;