- (1.) Prayer in this petition is for quashing of FIR No. 208, dated 22.6.2012, under Sections 148, 323, 325 and 506 read with Section 149, IPC, registered at Police Station, Sohna, District Gurgaon, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 7.9.2012, this Court had directed the affected parties to appear on 18.9.2012 before the learned Chief Judicial Magistrate, Gurgaon, for getting their respective statements recorded with regard to the compromise.
(3.) In compliance of the above, the statements of petitioners No. 1 to 17 and that of respondents No. 2 and 3 were recorded in which they have stated that due to intervention of the Gram Panchayat, they had entered into a compromise with each other. Respondent Nos. 2 and 3 also stated that they did not want to take further action against the petitioners.;