- (1.) This order shall dispose of two petitions bearing CRM No.M-16078 of 2012 and CRM No.M-16076 of 2012, having arisen out of the same incident.
(2.) The petitioners have approached this Court by way of instant petitions under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No.134 dated 12.04.2009 under Sections 323, 324, 148 and 149 of Indian Penal Code ('IPC' for short), (Section 326 IPC added later on) and cross case vide DDR No.13 dated 12.4.2009 under Sections 323, 325, 341, 148 and 149 of IPC (Section 326 added later on), registered at Police Station Kharar (now Police Station Mullanpur), District SAS Nagar (Mohali) and the consequential proceedings arising therefrom, on the basis of compromise, Annexures P-2 and P-3, respectively. Notice of motion was issued.
(3.) In compliance of the order dated 28.05.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report dated 18.06.2012 sent by learned Sub Divisional Judicial Magistrate, Kharar, has been received which is available on record of the case alongwith 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.;