- (1.) The present petition under Section 482, Cr.P.C., has been filed by Ranjit Singh son of Channan Singh and Karamjit Singh son of Ranjit Singh, both residents of village Mehlawala, Tehsil Ajnala, District Amritsar, presently residing at House No. 9, Phase 3-A, Sector 53, S.A.S. Nagar, for quashing of FIR No. 230, dated 19.12.2007 (Annexure P-1), for the offences punishable under Sections 120-B, 420, 465, 467, 470, 471 and 473, IPC, registered at Police Station, Majitha, District Amritsar Rural, and all the consequential proceedings arising therefrom, on the basis of compromise, dated 9.6.2015 (Annexure P-4).
(2.) Vide order dated 3.8.2015, the affected parties were directed to appear before the learned Trial Court for getting their respective statements recorded with regard to the compromise.
(3.) The said Court was also directed to send a detailed report in that regard alongwith copies of the statements to this Court.;