- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 200 dated 9.9.2011 under Sections 448,427,451 and 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Division No. 5 Jalandhar District Jalandhar (Annexure P-1) and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties(Annexure P2).
(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables.
(3.) Vide order dated 14.8.2012, parties were directed to appear before the trial Court and the trial Court was directed to sent its report qua genuineness of the compromise after recording the statements of the parties.;