- (1.) Vide this order, the above mentioned two petitions would be disposed of.
(2.) Petitioners have preferred these petitions under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.89 dated 08.08.2006, under Sections 323,324/34 of the Indian Penal Code (in short 'IPC') and Section 326 IPC (added later on), registered at Police Station Verowal, District Tarn Taran and cross-case under Sections 324/34 IPC and Section 326 IPC (added later on) along with all subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(3.) Learned counsel for the petitioners have submitted that it was a case of version and cross-version. FIR in question was got registered on the basis of the statement of Surinder Kaur against Surjit Kaur, Paramjit Kaur and Narinder Kaur. Cross-version was recorded on the basis of the statement of Surjit Kaur. Now, with the intervention of relatives and friends, the parties have arrived at a compromise.;