- (1.) Lachman Singh and Jaspal Singh have filed the instant petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing the FIR No.37 dated 01.04.2010 under Sections 452, 506, 427, 323, 34 IPC registered at Police Station Rama, District Bathinda (Annexure P-1) in view of the compromise effected with respondent No.2 -- complainant Sukhpal Singh who has furnished his affidavit (Annexure P-2) regarding compromise.
(2.) Pursuant to order of the preceding date, report has been received from the trial Court along with copies of statements of petitioners, complainant as well as injured eye-witness Balbir Kaur who all have stated that compromise has been effected between the parties. Report of the trial Court also states that compromise is voluntary.
(3.) I have heard learned counsel for the parties and perused the case file. Learned counsel for respondent No.2 states that compromise has been effected between the parties and, therefore, respondent No.2 has no objection to the quashing of the impugned FIR. Reply by way of affidavit of respondent No.2 to this effect has already been filed.;