K.C PURI, J. (ORAL)
Vide this common order, I intend to dispose of two petitions bearing CRM No. M-13391 of 2014 titled as, “Raman Singh v. State of Punjab” and CRM No. M-13392 of 2014 titled as, “Amrik Singh v. State of Punjab”, as the same have arisen out of the common occurrence.
These are petitions under Section 482 of the Code of Criminal Procedure for quashing FIR No. 136 dated 23.11.2013 under Sections 324/148/149/326 of the Indian Penal Code registered at Police Station Shri Hargobindpur, Police District Batala and its cross version recorded vide DDR No. 28 dated 23.11.2013 under Sections 323/324/379/148/149 of the Indian Penal Code registered at Police Station Shri Hargobindpur, Police District Batala, on the basis of compromise, along with all subsequent proceedings arising from that FIR as well as its cross version.
Report from the trial Court has been received in which it is mentioned that parties have arrived at a compromise.
Learned State counsel, on instructions from ASI Vijay Kumar, has stated at the bar that all the injured persons have made their statements regarding compromise. It was a personal dispute which has culminated into the registration of present FIR as well as its cross version.
So, in view of the above circumstances and in view of authority reported as, “Kulwinder Singh v. State of Punjab” 2007 (3) RCR (Criminal) 1052, the above said FIR along with its cross version stand quashed. Further proceedings in pursuant to that FIR as well as its cross version also stand quashed.
Both the petitions stand disposed of accordingly.