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Judgment
As identical questions of law and facts are involved, therefore, I propose to decide above indicated petitions, arising out of the same
incident/cross-case/FIR, by means of this common judgment, in order to avoid the repetition.
Initially, in the wake of complaint of complainant Jagtar Singh son of Naib Singh-respondent No.2 (for brevity ""the complainant in 1st case""), a
criminal case was registered against the petitioners-accused (in 1st case), vide FIR No.95 dated 13.06.2016, under Sections 452, 323, 148 and
149 IPC, registered at Police Station Morinda, District Rupnagar.
Likewise, in pursuance of separate statement of complainant Jatinder Singh son of Lakhbir Singh-respondent No.2 (for short ''the complainant
in 2nd case''), a criminal cross-case was also registered against petitioners-accused (in 2nd case), vide General Diary No.27 dated 13.06.2016,
under Sections 323, 324 and 34 IPC recorded in above-said FIR No.95 dated 13.06.2016.
Heard.
Both the parties were directed by this Court, vide orders dated 15.03.2017 to appear before the learned trial Court/Illaqa Magistrate and get
their statements recorded and in pursuance thereof, learned Additional Chief Judicial Magistrate, Rupnagar, recorded the statements of both the
parties and submitted a report dated 23.08.2017. A perusal of the report reveals that the compromise entered into between the parties is with their
own sweet will, without any inducement and coercion.
Having regard to the contentions of learned counsel for the parties and the fact that the occurrence relating to cross fight on both sides, who
have ultimately settled their disputes with the intervention and the compromise shall give an opportunity to them to live peacefully in future as well.
Hence, it would be in the interest and justice that parties are allowed to compromise the matter as continuance of the prosecution would be an
exercise in futility. Moreover, learned counsel for the parties are ad idem that, in view of the settlement of disputes between the parties, the present
petitions deserve to be accepted in this context.
In view of above, the impugned FIR No.95 dated 13.06.2016, under Sections 452, 323, 148 and 149 IPC and cross-version registered vide
General Diary No.27 dated 13.06.2016, at Police Station Morinda, District Rupnagar and all consequent proceedings resulting therefrom are
hereby quashed.
Petitions are allowed.