- (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. 195 dated 17.8.2008 under Sections 307, 323, 324, 452, 148 and 149 of Indian Penal Code ('IPC' for short), registered at Police Station Sangrur, challan No.231 dated 7.12.2008 under Sections 324, 323, 452 and 34 IPC and charge-sheet dated 14.01.2009 including the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-6). Notice of motion was issued.
(2.) In compliance of the order dated 16.7.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report dated 31.7.2012 sent by learned Chief Judicial Magistrate, Sangrur, 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. Learned counsel for the petitioners further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.;