Daya Chaudhary, J. - (1.) THE present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Ravi Yadav, Shiv Kumar, Mukesh Singh @ Sandeep Singh, Vikramjit Singh and Baljinder Singh for quashing of FIR No. 14 dated 21.2.2010 registered under Sections 341, 323, 506, 147, 149 IPC at Police Station Banur, District Patiala, on the basis of compromise (Annexure P -2).
(2.) NOTICE of motion was issued on 17.3.2011 and parties were also directed to appear before the Illaqa Magistrate for recording of the statements with regard to compromise. The Illaqa Magistrate was also directed to send a report after recording the statements of the parties and to verify whether the said compromise is genuine and is not the result of any pressure or coercion from either of the parties. A report in this regard has been sent by the Illaqa Magistrate, which is also on record.
(3.) LEARNED Counsel for the Petitioners submits that in compliance of order passed by this Court on 17.3.2011, statements of the parties were recorded and the complainant has specifically stated before the trial Court that the compromise was not the result of any threat, pressure, greed or any kind of undue influence. The complainant has also stated in his statement that he has no objection in quashing of the FIR. It has also been mentioned in the statements that both the parties belong to the same village and with the intervention of the villagers, compromise has been effected between the parties.;