- (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. 57 dated 20.5.2005, under Sections 323, 324, 506, 34 of the Indian Penal Code ('IPC' for short) and later on added Section 326 IPC registered at Police Station Ding, District Sirsa as well as cross case dated 1.7.2005 under Sections 323, 285, 341, IPC, registered under the same FIR, including the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-3). Notice of motion was issued.
(2.) In compliance of the order dated 21.9.2011 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report sent by learned Judicial Magistrate 1 st Class, Sirsa, has been received which is available on record of the case, alongwith the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties, has been found to be a genuine one.
(3.) Learned counsel for the petitioners submits that the parties have decided to bury the hatchet and are living peacefully.;