(1.) Case is taken up for hearing through video conferencing.
(2.) Through the present petition filed under Section 482 Cr.P.C. the petitioners seek quashing of FIR No. 231 dated 02.10.2020 registered under Sections 148, 149, 323, 452 and 506 IPC (Section 308 IPC added later on) at Police Station Thana Chappar, District Yamuna Nagar, and all other subsequent proceedings arising therefrom, on the basis of compromise dated 28.12.2020 (Annexure P-2) entered into between the parties.
(3.) Vide orders dated 13.01.2021 passed by a Coordinate Bench, the trial Court was directed to record the statements of all concerned parties with regard to the genuineness and validity or otherwise of the compromise.