- (1.) This order shall dispose of two petitions bearing CRM No.M 11420 of 2012 and CRM No.M-11620 of 2012, having arisen out of the same incident.
(2.) The petitioners have approached this Court by way of instant petitions under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.40 dated 12.3.2009 under Sections 325, 324, 323, 148 and 149 of Indian Penal Code ('IPC' for short) and cross version case under Sections 326, 323, 324, 148 and 149 IPC registered at Police Station Chherretta, District Amritsar City including the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(3.) Notice of motion was issued.;