(1.) The petitioners, arraigned as accused in the above captioned DDR which is a cross-version of FIR No.138 dtd. 24/10/2014 under Ss. 308/355/323/506/148/149 IPC Police Station Sudhar, District Ludhiana, have come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the aggrieved persons.
(2.) During the pendency of the petition, the accused and the aggrieved person have compromised the matter, and its copy is annexed with this petition as Annexure P-3.
(3.) After that, the petitioners came up before this Court to quash the DDR, and in the quashing petition, the aggrieved persons have been impleaded as respondents.