- (1.) Satinder Singh and Kawalpreet Singh alias Shammi, the petitioners have filed this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No. 295 dated 24.12.2011 registered at Police Station Division No. 7, Jalandhar (Annexure P1), for an offence punishable under sections 406, 420, 465, 467, 468 and 471 read with section 120-B of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) Besides State counsel, respondents no. 2 and 3 represented by their counsel, Mr. H.S.Sangha is appearing before the court. Learned counsel for the petitioners has drawn my attention to the compromise, Annexure P2 and has asserted that the parties have compromised the matter.
(3.) Vide orders dated 13.2.2012, passed by this court, the parties were directed to appear before learned trial court on 28.2.2012 in order to make statements with regard to the compromise arrived at between them. The Judicial Magistrate Ist Class, Jalandhar recorded statements of the parties and submitted her report vide letter dated 29.2.2012. According to her, the parties have compromised the matter.;