(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.10 dated 29.01.2019 for the offences punishable under Sections 452, 323, 148, 149, 427 and 506 IPC, registered at Police Station Dorangla, Tehsil and District Gurdaspur (Annexure P-1) and the proceedings arising therefrom, on the basis of the compromise (Annexure P-2) dated 28.02.2019 entered into between the parties.
(2.) Vide order dated 12.03.2019, the parties were directed to appear before the trial Court for recording of their statements and report was sought regarding compromise.
(3.) In deference to the said order, a report dated 10.04.2019/11.04.2019 submitted by the Judicial Magistrate Ist Class, Gurdaspur, reveals that as per statements made by the parties in the Court, they have voluntarily entered into a compromise and the Court is satisfied