- (1.) Petitioners have preferred this petition under Section 482 of the Code Criminal Procedure, 1973 seeking quashing of the FIR No. 71 dated 29.3.2011 (Annexure P1 colly) registered under Sections 308,325,323,34 of the Indian Penal Code (IPC' for short) at Police Station Division No.1, Jalandhar on the basis of compromise deed dated 10.9.2011 (Annexure P2) with all consequential proceedings arising therefrom.
(2.) Learned counsel for the petitioners and respondent No. 4 have submitted that both the parties were facing criminal proceedings in cross cases and now with the intervention of relatives and friends, they have arrived at a compromise.
(3.) Vide order dated 28.9.2011, the trial Court was directed to record the statement of the parties and report qua the genuineness of the compromise effected between the parties.;