- (1.) Sukhwinder Singh and Ranjit Singh, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 55 dated 27.5.2008, registered at Police Station Talwandi Sabo, District Bathinda (Annexure P1) for an offence punishable under sections 186, 323, 353 and 382 read with section 34 of Indian Penal Code along with all the subsequent proceedings arising out of the same, on the basis of compromise (Annexure P2) arrived at between the parties.
(2.) On notice of the petition, the complainant, Ramesh Kumar, respondent No. 2 alongwith Mr. J.K.Singla, Advocate has appeared before me. He admits that the matter has been compromised between the parties. In this regard, affidavit of respondent No. 2 has been placed on record as Annexure P2.
(3.) Vide orders dated 24.08.2012, passed by this court, the parties were directed to appear before the trial court on 10.9.2012 in order to make statements with regard to the compromise arrived at between them. Learned Sub Divisional Judicial Magistrate, Talwandi Sabo recorded the statements of the petitioners and respondent no. 2 and submitted her report vide letter dated 12.9.2012. According to her, the parties have compromised the matter.;