Daya Chaudhary, J. - (1.) THE present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Joan Singh, Balbir Kaur, Dalbara Singh, Nirbhai Singh, Lakhvir Singh and Gurwinder Singh for quashing of FIR No. 115 dated 13.10.2010 registered under Section 307, 506, 148, 149 IPC and 25 and 27 of Arms Act at Police Station Bhadaur, District Barnala, on the basis of compromise (Annexure P -2).
(2.) NOTICE of motion was issued on 26.10.2010 and vide order dated 11.3.2011 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 Illaqa Magistrate, which is also on record, wherein, it has been mentioned that 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. He has also stated in his statement that he has no objection in quashing of the FIR.
(3.) LEARNED State counsel has also affirmed the factum of compromise between the parties. Learned State counsel on instructions from ASI Jarnail Singh also submits that no other case except the present case is pending against the parties.;