- (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.47 dated 12.3.2007 under Sections 342, 379, 506 and 34 of Indian Penal Code ('IPC' for short), registered at Police Station Banga, and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2). Notice of motion was issued.
(2.) In compliance of the order dated 19.04.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report dated 03.05.2012 sent by Judicial Magistrate 1st Class, S.B.S.Nagar, 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.;