- (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 FIR No.31 dated 24.1.2006,under Sections 418, 419, 420, 465, 467, 468, 471, 474 read with Section 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Civil Lines, Patiala and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-4). Notice of motion was issued.
(2.) Learned counsel for the petitioners submits that dispute, in the present case, is regarding execution of sale deed dated 22.6.2005. He further submits that there were as many as 11 cases pending between the parties, civil as well as criminal. Both the parties decided to resolve the matter and as a result thereof, parties have already got recorded their statements, regarding their settlement by way of compromise, before Civil Judge (Junior Division), Patiala, admitting the factum of compromise. They have stated that this compromise is voluntary and without any pressure, besides, the same has been found to be a genuine one.
(3.) Learned counsel for the litigating parties submit that the parties have decided to bury the hatchet and are living peacefully.;