K.C Puri, J.
Vide this order, I intend to dispose of Crl.M No. M-26457 of 2013 titled as Nihal Singh v. State of Punjab, Crl.M No. M-26459 of 2013 titled as Harjinder Singh v. State of Punjab and Crl.M No. M-27251 of 2013 titled as Sukhchain Singh v. State of Punjab. Crl.M No. M-26457 of 2013 has been filed for quashing of FIR, whereas Crl.M Nos. M-26459 and M-27251 of 2013 are for quashing of the cross case in the abovesaid FIR.
The abovesaid petitions have been filed under Section 482 Cr.P.C for quashing FIR No. 162 dated 25.10.2008, under Sections 326, 324, 148, 149 IPC and its cross version bearing rapat No. 23 dated 25.10.2008 recorded in the above said FIR, registered at Police Station Mamdot, District Ferozepur, on the basis of compromise.
The report of the trial Court was called for. The report has been received in which it is mentioned that parties have arrived at a compromise.
The matter involved is personal in nature, which has been amicably settled.
So, in view of compromise and in view of authority reported as Kulwinder Singh v. State of Punjab2007 (3) RCR (Criminal) 1052, the abovesaid FIR and its cross version stands quashed. Further proceedings, in pursuant to that FIR and cross version also stand quashed.