- (1.) Prayer in this petition is for quashing of FIR No.69, dated 16.07.2014, under Sections 148, 323, 324, 341 and 506 read with Section 149, IPC, registered at Police Station, Kheri Gandian, Tehsil Rajpura, District Patiala, and all the consequential proceedings arising therefrom, on the basis of compromise. Vide order, dated 30.10.2014, the affected parties were directed to appear before the learned Chief Judicial Magistrate, Patiala, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send detailed report in that regard along with copies of the statements before this Court.
(2.) In compliance of the above, respondent No.2- complainant Joginder Singh as well as the petitioners Gurmit Singh, Ram Singh and Iqbal Singh did appear before the Court below and got recorded their respective statements with regard to the compromise.
(3.) Respondent No.2-complainant Joginder Singh suffered the following statement:- "Being complainant in this case I have filed the complaint regarding which this FIR was lodged. I have my family relations with accused Gurmit Singh, Ram Singh and Iqbal Singh. Panchayati compromise has been taken place between me and the accused dated 16.09.2014 so I do not want to proceed this case any further and want to withdraw the same." Operative part of the report received from the learned Chief Judicial Magistrate, Patiala, is as under:- "Therefore, in view of the above statements of the complainant and the accused persons, named above, it appears that compromise has been arrived between the parties voluntarily, without any coercion or undue influence and is beneficial for both the parties. Copies of the statements of the complainant and the accused persons named above are enclosed herewith for your kind perusal.";