- (1.) Vide this order, the above mentioned two petitions would be disposed of as the petitioners have sought quashing of FIR No. 116 dated 14.9.2012 registered at Police Station Subhanpur District Kapurthala under Sections 323/324/148/149 and 326 (added later on) of the Indian Penal Code, 1860 ('IPC' for short) and the cross version recorded vide Rapat No. 26 dated 14.9.2012 under Sections 324, 148, 149 and 326 (added later on) IPC and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the parties have submitted that it was a case of version and cross-version. Now with the intervention of the relatives and respectables of the area, parties have arrived at a compromise.
(3.) Parties are present in person and have admitted the factum of compromise effected between them. Affidavits of the complainants are already on record in this regard. Parties have further stated that they have no objection if the FIR in question as well as its cross-version are ordered to be quashed.;