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 the FIR No. 45 dated 5.4.2012 (Annexure P -1), registered for offence punishable under Sections 452/323/325/148/149 IPC at Police Station City, Rupnagar on the basis of the compromise (Annexure P -2).
(2.) AS per case of the prosecution, on 4.4.2012 the petitioners armed with daang forcibly entered the house of the complainant -respondent No. 2 and inflicted injuries to private respondents. Upon notice, Mr. Varun Sharma, Assistant Advocate General, Punjab has put in appearance on behalf of respondent No. 1 -State and Mr. A.P.S. Rehan, Advocate has put in appearance on behalf of respondent No. 2 -complainant.
(3.) I have heard learned counsel for the parties and perused the case file.;