SURYA KANT,J - (1.) THE prayer in this petition is for quashing of FIR No. 57 dated 5.6.1995 under Sections 323, 324, 325, 382, 34 IPC, registered at Police Station Mukerian, District Hoshiarpur.
(2.) THE above-stated FIR was registered on the statement of respondent No. 2 (Kartar Singh). It appears that the petitioner was declared a proclaimed offender, however, he was arrested by the local police on 27.3.2007 but thereafter he was released on bail. Even before his arrest, both the parties have entered into a compromise on 2.2.2007 in terms whereof compromise deed Annexure P-2 has been executed. A perusal of the compromise deed would reveal that essentially there was a property dispute between them which has been amicably resolved.
(3.) THE petitioner seeks quashing of the FIR and all the subsequent proceedings arisen therefrom on the basis of above-stated compromise.;