- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 117 dated 1.5.2008, under Section 307, 506, 452, 427, 447, 511, 342, 149 of the Indian Penal Code ('IPC' for short) and Section 25, 27 of the Arms Act, 1959 ('Act' for short) registered at Police Station City Barnala and all the subsequent proceedings arising therefrom in view of compromise (Annexure P-3) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends parties have arrived at a compromise. Learned counsel has further submitted that offence under Section 307, 452 IPC and the Arms Act has since been deleted from the FIR.
(3.) Learned State counsel, on instructions of Sub Inspector Sardara Singh, has not disputed the fact that the offence under Section 307, 452 IPC and the Arms Act has not been deleted from the FIR.;