- (1.) The petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No.43 dated 17.4.2007 under Sections 325, 323, 201, 148, 149 of the Indian Penal Code ('IPC' for short), registered at Police Station Fatehgarh Sahib, including the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Notice of motion was issued.
(3.) Learned counsel for respondent No.2-complainant submits that parties have arrived at an out of Court settlement by way of mutual compromise (Annexure P-2). He further submits that pursuant to the compromise arrived at between the parties, statements of the injured-Gagandeep Singh son of Harminder Singh was recorded before the learned Judicial Magistrate 1 st Class, Fatehgarh Sahib, vide Annexure P-3. Similarly, statement of respondent No.2-Shivdeep Singh son of Rattaninder Singh was also recorded before the learned Magistrate on 7.5.2012, vide Annexure P-4.;