- (1.) This order proposes to dispose of two petitions filed by the parties against each other. First petition is Crl. Misc. No. M-20313 of 2012 ( Vicky Sahota versus State of Punjab and another) and the Criminal Misc. No. M-20322 of 2012 second is Criminal Misc. No. M-20322 of 2012 (Surinder Kumar Versus State of Punjab and another).
(2.) The petitioners have approached this Court, by way of instant petitions under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No. 152 dated 9.6.2011, under Sections 323, 341, 506, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Division No. 5, Jalandhar as well as cross version case recorded under the same FIR No. 152 dated 9.6.2011, under Sections 323, 341, 506, 34 IPC and the consequential proceedings arising therefrom, on the basis of same compromise (Annexure P-1). Notice of motion was issued.
(3.) In compliance of the order dated 13.7.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, a common report sent by the Judicial Magistrate 1 st Class, Jalandhar, has been received which is available on record of the case along with the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.;