- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Avtar Singh, Prabhdeep Singh, Malkit Singh and Ranjit Singh for quashing of FIR No.21 dated 09.04.2007 under Sections 452, 325, 323 and 34 IPC registered at Police Station Amargarh, District Sangrur and all the subsequent proceedings arising therefrom on the basis of compromise arrived at between the parties.
(2.) After investigation of the case, the challan was presented. During pendency of the proceedings, a compromise was effected between the petitioners and the complainant-Bahadur Singh who is also injured. The complainant has given an affidavit stating therein that he does not want to proceed further against the petitioners and has no objection in quashing of the FIR, in question, registered against the present petitioners.
(3.) In view of the compromise effected between the parties, a petition for quashing of FIR and other proceedings arising therefrom was filed before this Court. The said petition came up for hearing, wherein, notice of motion was issued on 27.02.2012. Thereafter, vide Order dated 19.04.2012, directions were issued to the petitioners as well as the complainant to appear before the trial Court for recording of their statements with regard to compromise and the trial Court was also directed to send its report along with statements of the parties with regard to validity or otherwise of the compromise effected between the parties and also intimate whether any case or P.O proceedings are pending against either of the parties or not.;