- (1.) Petitioners have preferred this petition under Section 482 of the Code Criminal Procedure, 1973 seeking quashing of the Complaint No. 9 of 18.2.2010 (Annexure P1) pending in the Court of Judicial Magistrate First Class Malerkotla under Sections 452, 323, 324,325,34 of the Indian Penal Code ('IPC' for short) and summoning order dated 2.7.2010 (Annexure P2), on the basis of compromise dated 2.3.2012 (Annexure P3) with all consequential proceedings arising therefrom.
(2.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends, parties have arrived at a compromise. Learned counsel for the petitioners has further submitted that accused Surjit Singh alias Ghol Bawa has since died.
(3.) Vide order dated 21.3.2012, the parties were directed to appear before the trial Court and the trial Court was directed to record the statement of the parties and report qua the genuineness of the compromise effected between the parties.;