- (1.) Vide this order, the above mentioned two petitions would be disposed of.
(2.) Petitioners have filed these petitions under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 37 dated 14.2.2012 as well as cross case registered at Police Station Phillaur District Jalandhar under Sections 326, 324, 323, 452, 148, 149 of the Indian Penal Code, 1860 ('IPC' for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(3.) Learned counsel for the petitioners have submitted that it was a case of version and cross-version. FIR in question was registered on the basis of the statement of Sarwan Kumar @ Sonu against Varinder Kumar, Harjinder Kumar @ Modi and Labh Singh.;