- (1.) Prayer in this petition is for quashing of case FIR No. 50, dated 26.2.2010, registered under Sections 382, 324, 323, 148, 149 of the IPC, at Police Station Civil Lines, Patiala, on the basis of compromise arrived at between the parties (Annexures P-2 and P-3).
(2.) Report of the Judicial Magistrate Ist Class, Patiala dated 17.3.2011 has been perused. It has been recorded in the said report that the parties have compromised the matter voluntarily with the intervention of respectables of the society without any kind of fear or pressure.
(3.) Counsel for the State of Punjab, on instructions from SI Piara Lal, is not in a position to deny the factual assertions.;