- (1.) By filing Criminal Misc. No.M-31974 of 2012 under the provisions of section 482 Cr. P.C., Kuldip Singh and five others, the petitioners seek quashing of FIR No.46 dated 17.4.2012 registered at Police Station B-Division, Amritsar (Annexure P1) for an offence punishable under sections 148, 307 read with section 149 of Indian Penal Code along with all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) By filing Criminal Misc. No.M-35084 of 2012, Devinder Singh, the petitioner has sought regular bail in the aforesaid case.
(3.) Vide orders dated 17.10.2012, passed by this court in Crl.Misc. No.M-31974 of 2012 , the parties were directed to appear before the trial court on 2.11.2012 in order to make statements with regard to the compromise arrived at between them. Report of the court has not been received so far. However, learned counsel for the petitioners has placed on record certified copies of the statements of the parties recorded by learned Judicial Magistrate Ist Class, Amritsar. Respondents No. 2 to 7 have also filed reply by way of their affidavit admitting the fact that the parties have compromised the matter.;