NIRMALJIT KAUR, J. - (1.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No. 208 dated 26.11.2009 under Section 323, 506, 34 of Indian Penal Code and Section 307 IPC added later on, Police Station Sector 14, Chandigarh (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise dated 08.09.2010 arrived at between the parties. Copy of the same has been placed on record as Annexure P2.
(2.) IN the present case, the aforesaid FIR was registered on the statement of respondents No. 2, who is brother of injured-respondent No. 3 against the petitioners with the allegations that they scuffled with his brother- respondent No. 3. They gave a danda blow on the head of respondent No. 3 and also gave fist and slap blows. Subsequently, section 307 IPC was also added. However, the matter is stated to have been compromised vide compromise deed dated 08.09.2010. In order to verify the authenticity of the said compromise, this Court vide order dated 29.09.2010, directed the parties to appear before the trial Court. The Trial Court was also directed to record a finding whether any volunteered compromise has been arrived at between the parties. Report in that regard was also called for.
(3.) IN pursuance to the same, vide letter dated 16.10.2010, the Additional District and Sessions Judge, Chandigarh has submitted its report, stating therein, that the complainant, injured and the accused have entered into the compromise voluntarily and have decided not to proceed further with the present case.;