- (1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.220 dated 10.08.2005, under Sections 324/323/34 of the Indian Penal Code ('IPC' in short), registered at Police Station Sadar Malout, District Shri Muktsar Sahib and all the subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of relatives and friends.
(3.) Vide order dated 21.08.2012, the trial Court was directed to record the statements of the parties and sent its report qua genuineness of the compromise.;