- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioners have sought quashing of FIR No. 75 dated 24.8.2011 (Annexure P-1), under Sections 452/ 324/ 323/ 506/ 148/ 149 of the Indian Penal Code, 1860 ('IPC' for short) and Sections 27 and 25 of the Arms Act, 1959 (the Act for short), registered at Police Station City Malerkotla District Sangrur and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners and learned counsel for respondent No.2 have submitted that both the parties had got registered cases against each other. Now with the intervention of relatives and friends, the parties have arrived at a compromise and they have no objection if the FIR is ordered to be quashed. Vide order dated 14.2.2012, parties were directed to appear before the trial Court for recording of their statements with regard to compromise and the trial Court was directed to record the statements of the parties and submit its report qua validity or otherwise of the compromise effected between the parties.
(3.) In pursuance to the said order, parties appeared before the trial Court and their statements were recorded.;