- (1.) This is a petition for quashing of FIR No.95, dated 07.05.2011, under Sections 323, 324, 326, 452, 148 read with section 149, Indian Penal Code, registered at Police Station, Dinanagar and all consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 23.02.2012, this Court had directed the affected parties to appear before the learned Chief Judicial Magistrate, Gurdaspur, on 15.03.2012 for getting their respective statements recorded with regard to compromise. Learned Chief Judicial Magistrate was also directed to send his report to that effect on or before the date fixed by this Court.
(3.) In compliance of the above, respondents No. 2 to 6/injured did appear before the court below and admitted the factum of compromise. Learned Chief Judicial Magistrate, Gurdaspur, recorded their statements to that effect, copies of which have been sent to this court. The perusal of the report submitted by the Chief Judicial Magistrate, Gurdaspur, reveals that respondents No. 2 to 6 made joint statement that they had compromised the matter with the petitioners and did not want to take any action against them. They further deposed that no other litigation was pending inter se the parties. The petitioners also appeared before the learned Chief Judicial Magistrate, Gurdaspur, and made similar statements before the said court.;