Surinder Gupta, J. - (1.) THE petitioners have filed this petition under Section 482 Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of FIR No. 128 dated 14.08.2012 (Annexure P -1), registered for offences punishable under Sections 448, 379, 427, 511, 34 of Indian Penal Code (for short 'IPC) and Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station Raikot, District Ludhiana along with all consequential proceedings arising therefrom, on the basis of the compromise (Annexure P -2).
(2.) AS per the allegations in the FIR, the petitioners damaged the house and household articles and took away the gate of respondent No. 2, abused and gave beatings to him and his wife. Upon notice, Mr. Varun Sharma, Assistant Advocate General, Punjab has put in appearance on behalf of respondent No. 1 -State and Mr. Ramandeep, Advocate has put in appearance on behalf of respondents No. 2 and 3.
(3.) I have heard learned counsel for the parties and perused the case file.;