K.C PURI, J. (ORAL)
This order of mine shall dispose of two petitions bearing CRM No. M-13274 of 2014 titled as, “Dev Raj v. State of Punjab” and CRM No. M-13384 of 2014 titled as, “Balbir Singh v. State of Punjab”, as the same have arisen out of the same occurrence.
This is a petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 16 dated 17.01.2014 under Sections 341/323/324/148/149 of the Indian Penal Code, registered at Police Station Maqsudan, District Jalandhar City (Annexure P-1), along with its cross version registered vide DDR No. 34 dated 17.01.2014 under Sections 324/148/149 of the Indian Penal Code (Annexure P-2), on the basis of compromise, along with all subsequent proceedings arising from that FIR as well as its cross-version.
Reply filed. It be taken on record.
Report from the trial Court has been received in which it is mentioned that statements of all the injured persons have been recorded. It is further mentioned that the parties have arrived at a compromise. It is a personal dispute which has been amicably settled between the parties.
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 recorded vide DDR No. 34 dated 17.01.2014, stand quashed. Further proceedings in pursuant to that FIR as well as its cross-version also stand quashed.
Disposed of.