- (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. 46 dated 31.3.2012 and cross version, registered at Police Station Bullowal, District Hoshiarpur for an offence punishable under sections 323, 324 read with section 34 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, the parties have appeared before me along with their respective counsel. They admit that the matter has been compromised between the parties.
(3.) Vide orders dated 3.8.2012, passed by this court, the parties were directed to appear before learned Illaqa Magistrate, on 16.8.2012 in order to make statements there with regard to the compromise arrived at between them. The Judicial Magistrate Ist Class, Hoshiarpur recorded statements of the parties and submitted his report vide letter dated 25.8.2012. According to him, the parties have compromised the matter.;