Naresh Kumar Sanghi, J. - (1.) THIS is a petition for quashing of cross -case bearing DDR No. 39, dated 12.02.2014, under Sections 148, 323, 324 and 506 read with Section 149, IPC, in FIR No. 29 dated 12.02.2014, registered at Police Station, City Kharar, District S.A.S. Nagar, Mohali, and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P -2).
(2.) VIDE order dated 01.05.2014, this Court had directed the affected parties to appear before the learned Chief Judicial Magistrate, Mohali, 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 along with copies of the statements to this Court on or before the date fixed by this Court. In compliance thereof, Karamjeet Singh and Gurbinder Singh (petitioner Nos. 1 and 2) and Harjeet Singh @ Jita (respondent No. 2 -complainant/injured) did appear before the learned court below and got recorded their respective statements with regard to the compromise.
(3.) RESPONDENT Nos. 2 -Harjeet Singh @ Jita suffered the following statement: - Stated that DDR No. 39 was recorded in FIR No. 29 dated 12.02.2014 of the present case was registered in terms of my statement against the accused. I have effected compromise with the accused. Copy of the same is Mark A. I effected the compromise voluntarily with accused without any pressure from any quarter. So, I withdraw the allegations mentioned in the DDR. I have no objection if the FIR is quashed on the basis of compromise by the Hon'ble High Court.;