- (1.) The prayer of the petitioners in the present petition is for quashing of the FIR No. 69 dated 21.6.2011 registered under Sections 447, 506 and 511 of Indian Penal Code registered at Police Station Mehna, District Moga, on the basis of compromise.
(2.) Notice of motion was issued on 19.7.2011 and vide order dated 27.1.2012, both the parties were directed to appear before the trial Court for recording of their statements with regard to compromise.
(3.) In pursuance of the aforesaid directions, statements of the parties have been recorded and a report in this regard has also been received, which is on record.;