(1.) Present petition under Section 482 of the Code of Criminal Procedure is for quashing of F.I.R. No. 190, dated 15.10.2010, under Sections 323 , 325 , 506 and 34 IPC, registered at Police Station Adampur, District Jalandhar on the basis of compromise dated 02.04.2019 (Annexure P-9).
(2.) Learned counsel for the parties have stated that the present FIR may be quashed as the parties have amicably settled the dispute.
(3.) During the course of preliminary hearing, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.