- (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 FIR No.88 dated 09.06.2010 under Sections 452, 323, 148 and 149 of Indian Penal Code ('IPC' for short), registered at Police Station Moonak, District Sangrur and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Notice of motion was issued.
(3.) Respondent Nos. 2 to 4 are present in person alongwith their counsel and have filed reply by way of affidavit dated 14.8.2012, which is taken on record.;