- (1.) This petition under Section 482 of the Code of Criminal Procedure has been filed, inter alia, for quashing of criminal complaint No.31 dated 01.08.2003, under Sections 452, 323, 324, 325, 506, 148, 149 of the Indian Penal Code (for short 'the IPC'), pending before the Sub Divisional Judicial Magistrate, Rajpura, (Annexure P-1), judgment and order of sentence dated 24.02.2012 (Annexure P-2) and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
(2.) The learned counsel for the petitioners states that petitioner No.4, Jeet Singh, has since expired on 02.11.2012. A photocopy of the death certificate has been filed in the Court, which is taken on record as Mark 'A'.
(3.) Petitioner Nos.1 to 3, 5 and 6, as well as the complainant, duly identified by their respective learned counsel, are present in person.;