- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners have sought quashing of FIR No. 77 dated 9.6.2009 (Annexure P-1) registered at Police Station Jhabhal District Tarn Taran under Sections 326, 148, 149 of the Indian Penal Code, 1860 ('IPC' for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioners as well as learned counsel for respondent No.2 have stated that parties have arrived at a compromise.
(3.) Vide order dated 15.7.2010 the trial Court was directed to send its report qua genuineness of the compromise after recording statements of the parties. Although the report of the trial Court has not been received but the learned counsel for the petitioners has placed on record certified copy of the statement of respondent No.2 made before the trial Court in pursuance to the said order. On 29.11.2010, respondent No.2 appeared before the trial Court and stated that he did not want to pursue the case and the FIR in question be quashed in view of the compromise effected between the parties.;