Daya Chaudhar, J. - (1.) The present petition has been filed under Section 482 Criminal Procedure Code on behalf of petitioners, namely, Rajwinder Singh, Santokh Singh, Baou Singh, Harpal Singh and Bitu for quashing of FIR No.87 dated 11.10. registered under Sections 307/452/148/149 Indian Penal Code and Sections 25/27 of Arms Act at Police Station Verowal, District Tarn Taran on the basis of compromise which is by way of affidavit of the complainant and the same is annexed as Annexure P-3 with the petition.
(2.) Notice of motion was issued on 3.1.2011. Vide order dated 1.2.2011, the following order was passed:- " Meanwhile, the parties are directed to be present before the Illaqa Magistrate on 14.2.2011 or any other date convenient to the Court for recording statements of the parties. The Illaqa Magistrate is directed to record the statements of both the parties to its satisfaction to know its genuineness that the statements are not the result of any pressure or coercion in any manner. The Illaqa Magistrate is also directed to send a report with regard to validity or otherwise of the compromise effected between the parties or whether any case is pending against either of the parties or not before the next date of hearing."
(3.) In compliance of order dated 1.2.2011, the parties appeared before the trial Court and recorded their statements. A report regarding compromise along with statements of the parties was sent by learned District & Sessions Judge, Amritsar, which are on record.;