Rajesh Bindal, J. - (1.) PRAYER in the present petition is for quashing of FIR No. 87 dated 14.12.2010, registered under Sections 419, 420, 467, 468, 471, 120 -B IPC at Police Station Dera Baba Nanak, District Gurdaspur, and subsequent proceedings arising therefrom.
(2.) FIR in the present case was got registered by Avtar Singh against the petitioners. Petitioner no. 1 and 7 namely Piara Singh and Bawa Singh are his step brothers. Learned counsel for the petitioners submitted that the dispute between the parties has been compromised with the intervention of the well -wishers and keeping in view that peace and harmony is maintained in the village and family as petitioners no. 1 and 7 are step brothers of the complainant. Compromise has been placed on record as Annexure P -2, according to which the parties have settled their disputes. It was further submitted since the parties have compromised the matter, the FIR in question deserves to be quashed.
(3.) THIS court, vide order dated 8.4.2011, directed the Illaqa Magistrate to record the statements of all concerned parties. Report has been received from the court below. In the report, learned court below has stated that a valid compromise has been effected between the parties. The complainant party does not want to take any action against the accused person. It is genuine one as the same has been entered into voluntarily with free will of the complainant without any coercion or undue influence or pressure of any kind.;