- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Balwinder Singh, Ranjit Singh, Pushpinder Singh @ Babu, Jaswant Singh @ Jassi, Kuljit Singh, Sohan Singh and Kulwinder Singh, for quashing of F.I.R. No.16 dated 17.02.2009, under Sections 323, 324, 148 and 149 of Indian Penal Code registered at Police Station Anandpur Sahib, District Ropar, on the basis of compromise effected between the parties, which is annexed as Annexure P-3 with the petition.
(2.) Notice of motion was issued in the case on 16.08.2011.
(3.) Vide order dated 01.12.2011, parties were directed to appear before the trial Court for recording of their statements with regard to the compromise and the trial Court was directed to record the statements of both the parties to its satisfaction to know its genuineness that the statements are not the result of any pressure or coercion in any manner. The trial Court was also directed to send a report along with the statements of the parties with regard to validity and otherwise of the compromise.;