- (1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 72 dated 13.05.2008 under Section 452, 354, 323, 324, 427, 506, 148 and 149 IPC, P S Dirba, District Sangrur (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise dated 29.10.2011 arrived at between the parties. Copy of the same has been placed on record as Annexure P-2.
(2.) Vide this Court's order dated 01.12.2011, the parties wer5e4 directed to appear before the trial Court on 10.01.2012 and simultaneously the trial Court was also directed to submit a report after going onto the veracity and validity of the compromise deed dated 29.10.2011.
(3.) In pursuance to the said order, now the District and Sessions Judge, Faridkot vide Endst. No. 374 dated 17.01.2012 has forwarded the report dated 14.01.2012 of Civil Judge (Junior Division) Sunam, wherein, it is mentioned that as per the statements of the parties, it appears that the parties have arrived at volunteer compromise without any coercion and out of free will.;