- (1.) This is a petition for quashing of FIR No. 41, dated 18.1.2003, under Sections 411, 379, 323, 452 and 341 read with Section 149, IPC, registered at Police Station, Sadar, Fazilka, District Ferozepur, and the consequential proceedings arising therefrom, on the basis of the compromise.
(2.) Vide order dated 5.7.2012, this Court had directed the affected parties to appear on 11.7.2012 before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its report on or before the date fixed by this Court.
(3.) In compliance of the above, on 11.7.2012 the complainant-respondent No. 2, Jaskaran Singh, along with his father Bhagwan Singh as well as the petitioners, namely, Mohinder Singh son of Sher Singh; Charan Singh son of Sher Singh; Harnam Singh son of Sardara Singh; and Nanak Singh son of Bakhtwar Singh, had appeared before the learned Judicial Magistrate Ist Class, Fazilka, for getting their statements recorded. However, on that day their statements could not be recorded because the order passed by this Court was not received by the said Court.;