- (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.93 dated 07.11.2011 under Sections 452, 323, 336, 427, 506, 148, 149 of the Indian Penal Code ('IPC' for short) and 25,27,54,59 of the Arms Act, registered at Police Station Meharban, District Ludhiana and the consequential proceedings arising therefrom, on the basis of compromise dated 21.11.2011 (Annexure P-2).
(2.) Notice of motion was issued.
(3.) In compliance of the order dated 08.12.2011 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report dated 10.02.2012 sent by the learned Judicial Magistrate 1 st Class, Ludhiana, 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.;