VIJAY BISHNOI,J. - (1.) AND ORDER - This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed on behalf of the petitioners with a prayer for quashing of FIR No.434/2017 dated 6.12.2017 of Police Station Purani Aabadi, Sri Ganganagar for the offences punishable under Sections 307, 143 IPC and section 27 of the Arms Act on the basis of compromise arrived at between the parties.
(2.) The impugned FIR has been lodged at the instance of respondent No. 2 with the allegations that on 5.12.2017, at about 11.35 PM, the accused petitioners came in a swift car at the Bishnoi hostel situated in Purani Aabadi, Sri Ganganagar and called him. It is stated by the respondent No.2 that he was at the first floor of the hostel and after hearing noise, he went towards the window and saw that petitioner No.1 Subham Beniwal along with other persons were standing on the road, thereafter, suddenly Subham Beniwal fired a gun shot on him, however, he hid himself towards the wall and on account of that he saved his life. Thereafter, Subham Beniwal again fired two to three gun shots and when they confronted with them, all the accused persons ran away from there.
(3.) Learned counsel for the petitioners has submitted that as a matter of fact, no such incident as alleged in the impugned FIR took place and due to some misunderstanding, the complainant has lodged the impugned FIR as there was some minor dispute between him and the petitioners.;