- (1.) The petitioners have approached this Court, by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of cross case recorded vide DDR No. 15 dated 25.11.2011 under Sections 308, 323, 325, 148, 149, 34 of the Indian Penal Code ('IPC' for short), registered at Police Post Basant Park, Shimlapuri, Police Station Shimlapuri, Ludhiana in FIR No. 205 dated 28.10.2011 and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-3).
(2.) Notice of motion was issued.
(3.) In compliance of the order dated 4.5.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report sent by Judicial Magistrate 1 st Class, Ludhiana, has been received which is available on record of the case, alongwith the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.;