- (1.) The petitioners in the above mentioned petitions, brought under the provisions of section 482 Cr. P.C., have prayed for quashing of FIR No. 5 dated 16.1.2009 registered at Police Station Division No. 6, Industrial Area, District Ludhiana City for an offence punishable under sections 406, 419, 420, 465, 467, 468, 471 read with section 120-B of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) On notice of the petitions, besides State counsel, respondent No. 2 has appeared before me along with his counsel, Mr. Vikas Goyal, Advocate. He has admitted that the matter has been compromised between the parties.
(3.) Vide orders dated 13.8.2012, passed in Crl. Misc. No. M-23486 of 2012 by this court, the parties were directed to appear before learned Illaqa Magistrate on 7.8.2012 in order to make statements there with regard to the compromise arrived at between them. The Judicial Magistrate Ist Class, Ludhiana recorded statements of the parties and submitted his report vide letter dated 6.9.2012. According to her, the parties have compromised the matter.;