Sabina, J. - (1.) VIDE this order, above mentioned two petitions would be disposed of as petitioners have sought quashing of FIR No. 43 dated 16.8.2009 registered at Police Station Hajipur, Tehsil Dasuya District Hoshiarpur under Sections 452/326/324/323, 325/148, 149 of the Indian Penal Code, 1860 ('IPC for short) as well as its cross -version i.e. criminal complaint No. 5 dated 24.1.2011 under Sections 323/324, 325/326, 452, 506, 148 and 149 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 is a case of version and cross -version. However, now with the intervention of the respectables and family members, parties have amicably settled their dispute. Vide order dated 26.5.2014 passed in CRM -M No. 18253 of 2014, parties were directed to appear before the trial court and the trial Court was directed to record their statements and submit its report qua the genuineness of the compromise effected between the parties.
(3.) IN pursuance to the said order, trial Court, after recording the statements of the parties, has reported that the compromise effected between the parties is genuine and without any fraud or coercion.;