SABINA, J. - (1.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners have sought quashing of FIR No. 44 dated 7.6.2005 (Annexure P -1) registered at Police Station Badhni Kalan, Moga District Moga under Sections 379, 427, 447, 506 and 186 of the Indian Penal Code, 1860 ('IPC' for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived between the parties.
(2.) LEARNED counsel for the petitioners has submitted that the petitioners were earlier declared proclaimed offenders but later they have surrendered before the trial Court and the order, whereby, they were declared proclaimed offenders was set aside by this Court. Learned counsel has further submitted that the accused, who had faced the trial, were acquitted by the trial Court. However, now the parties have amicably settled their dispute. Vide order dated 22.4.2014, 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 not the result of any coercion or undue influence.;