- (1.) This is a petition under Section 482 of the Code of Criminal Procedure praying for quashing of FIR no. 261 dated 28.10.2010 registered under Sections 323, 324, 148, 149 IPC and later on added Section 326 IPC at Police Station Sadar, District Sirsa and all consequent proceedings arising therefrom on the basis of compromise.
(2.) It is contended by the learned counsel for the petitioner that during the pendency of the proceedings pursuant to the FIR, the parties have resolved their differences amicably and in view of this, they do not wish to pursue with the litigation any further.
(3.) On 31.1.2011, this Court directed the parties to appear before the Illaqa Magistrate and get their statements recorded in support of their claim that the matter has been compromised. The Illaqa Magistrate was also directed to send the report about the factum of compromise and also the fact that such statements were not result of any undue pressure or coercion.;