- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Darshan Singh and Suba Singh, for quashing of F.I.R. No.82 dated 19.08.2010, under Sections 384 and 506 read with Section 34 of Indian Penal Code registered at Police Station 'E' Division, Amritsar, on the basis of compromise arrived at between the parties.
(2.) Notice of motion was issued in the case on 23.08.2011.
(3.) Vide order dated 04.11.2011, parties were directed to appear before the trial Court for recording of their statements with regard to the compromise and the trial Court was directed to record the statements of both the parties and to send a report in this regard.;