- (1.) Initially the present petition was filed by the petitioners, namely, Hardev Singh and Mohinder Kaur, for quashing of F.I.R. No.77 dated 12.05.2005, under Sections 323, 324, 341 and 506 of Indian Penal Code registered at Police Station Dehlon, District Ludhiana.
(2.) Learned counsel for the petitioners submits that during the pendency of this petition, petitioner No.2, namely, Mohinder Kaur has died and the present petition be considered only on behalf of petitioner No.1. Learned counsel also submits that the petitioner and the complainant are in close relations as Hardev Singh is uncle of respondent No.2 and they have settled their dispute with the intervention of the respectables and well-wishers.
(3.) While issuing notice of motion on 01.09.2011, parties were directed to appear before the trial Court for recording of their statements with regard to the compromise and the trial Court was directed to record the statements of both the parties to its satisfaction to know its genuineness that the compromise is not a result of any pressure or coercion in any manner. Trial Court was also directed to send a report along with the statements of the parties.;