- (1.) The present petitioners, namely, Sandeep Kumar @ Sunny, Amandeep, Naresh Chander and Saroj Bala are accused in case FIR No. 46 dated 29.3.2010 registered under Sections 452/323/427 read with Section 34 IPC at Police Station Dinanagar, District Gurdaspur. During pendency of the proceedings, with the intervention of the respectables, a compromise was effected between the parties and the present petition has been filed for quashing of the aforesaid FIR on the basis of compromise.
(2.) Learned counsel for the petitioners contends that both the parties are neighbours and are related to each other and they have sorted out their differences and now complainants-respondents No. 2 and 3 have no objection in quashing of the FIR.
(3.) While issuing notice of motion on 9.1.2014, both the parties were directed to appear before the trial Court for recording of their statements. The trial Court was also directed to send the report after recording the statements of the parties to know whether the compromise between the parties is genuine or not.;