- (1.) This is a petition under Section 482 of the Code of Criminal Procedure praying for quashing of FIR no. 32 dated 13.5.2003 registered under Sections 452, 323, 325, 34 IPC at Police Station Sudaar, Police District Jagraon, District Ludhiana and all consequent proceedings arising therefrom on the basis of compromise.
(2.) It is contended by the learned counsel for the petitioners 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.) Learned counsel for the State on instructions from HC Nirmal Singh states that there is no other case pending against the petitioners. On 25.11.2009, this Court directed the parties to appear before the Trial Court and get their statements recorded in support of their claim that the matter has been compromised. Trial Court 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. Report has since been received from the concerned Court and according to it, respondent nos.2 to 4 have appeared and got recorded their statements on their own free will in support of their compromise.;