Daya Chaudhary, J. - (1.) THE present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Parshotam Verma and Sunil Verma for quashing of FIR No. 177 dated 21.8.2009 registered under Sections 328/347/365/386/387/506/120 -B IPC at Police Station Zirakpur, District SAS Nagar, on the basis of compromise (Annexure P -2).
(2.) NOTICE of motion was issued on 21.1.2011 and parties were also directed to appear before the trial Court for recording of the statements with regard to compromise. The trial Court 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 trial Court, which is also on record.
(3.) LEARNED Counsel for the Petitioners submits that in compliance of order passed by this Court on 21.1.2011, 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. Statement of the complainant as well as his affidavit have been annexed with the petition.;