- (1.) Dilbag Singh and seven others, the petitioners, have filed CRM-M-25573 of 2012 under the provisions of section 482 Cr. P.C. for quashing of FIR No. 115 dated 2.12.2006 (Annexure P1) registered at Police Station Ramdas, Police District Majitha, District Amritsar for an offence punishable under sections 148, 323, 324, 452, 506, 427, 326 and 307 read with section 149 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.) Jagjit Singh and four others, the petitioners have brought CRM-M-26647 of 2012 under the said provisions for quashing of crossversion recorded as cross case in the aforesaid FIR alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(3.) Learned counsel for the parties have drawn my attention to the compromise, Annexure P9 and asserted that the parties have compromised the matter.;