- (1.) The petitioners have approached this Court, by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of cross version case recorded in FIR No. 35, dated 25.3.2011, under Sections 324, 323, 506, 34 of the Indian Penal Code ('IPC' for short) and Section 325 IPC (later on added) registered at Police Station City Ahmedgarh, District Sangrur and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-3).
(2.) Notice of motion was issued.
(3.) In compliance of the order dated 24.7.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report sent by the learned Magistrate 1 st Class, Malerkotla, 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.;