JUDGEMENT
SANJAY DHAR, J. -
(1.)Instant petition has been filed by the petitioners seeking quashment of FIR No.0015/2021 dtd. 28/2/2021 for offences under Sec. 147, 447, 323, 504 and 506 of IPC registered with P/S Amb Gharota, Jammu.
(2.)As per the contents of the impugned FIR, respondent No.2 has alleged that the petitioners have a long standing land dispute with him. It is alleged that the petitioners with common and criminal intention, forcefully entered the land of the complainant party and started destroying the fencing of the said land. It is further alleged that the complainant party tried to stop the accused but they used abusive language and attacked them with fists and bows and during this assault, petitioner Majeed Ahmad attacked on head and arm of one Mohd Shameem by a sharp edged weapon thereby seriously injuring him. It is also alleged that the accused party caused head injury to one Ghulam Qadir by hitting him with stones. On the basis of this report, the impugned FIR was lodged and investigation was set into motion. During the course of investigation, the offences mentioned in the impugned FIR were found established against the accused/petitioners.
(3.)It seems that during pendency of the aforesaid proceedings, a compromise has been arrived at between the parties on 23/11/2022 and as per the said compromise, the parties i.e., complainant and the accused have settled their disputes amicably. It is stated in the compromise deed dtd. 23/11/2022 that the complainant i.e., respondent No.2 herein, has no grievance against the accused/petitioners herein and that he does not want to pursue the criminal case. The complainant (respondent No.2) and the petitioner No.1 have made a statement before the Registrar Judicial on 3/12/2022, wherein they have admitted the aforesaid position.
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