- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.2 dated 10.1.2010 registered under Sections 324, 323, 34, 506 IPC and Section 326 IPC added later on at Police Station Phul, District Bathinda and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) The FIR in question was got registered by respondent No.2. However, the matter has been compromised due to the intervention of the respectables of the area. Compromise deed (Annexure P-2) has already been placed on record to this effect. Vide order dated 28.3.2012, notice of motion was issued and the parties were directed to appear before the trial Court on 20.4.2012 and the trial Court was directed to record the statements of the parties and send the report with regard to the compromise. In pursuance to the same, report of the Sub Divisional Judicial Magistrate, Phul has been received. As per the said report, the statements of the parties have been recorded. It is further submitted that the Court is satisfied that the parties have reached upon a compromise voluntarily.
(3.) Thus, there is no doubt that the matter has been compromised.;