Daya chaudhary, J. - (1.) THE instant petition under Section 482 Code of Criminal Procedure has been filed on behalf of the Petitioners namely Gurwinder Singh @ Neela and Gurinder Kaur for quashing of FIR No. 346 dated 18.12.2007 registered under Sections 323, 363, 366 and 120B IPC at Police Station Division No. 5, Ludhiana (Annexure P1), on the basis of compromise (Annexure P -3), annexed with the petition.
(2.) DURING the pendency of the petition, a compromise was effected between the parties, which are placed on record as Annexure P -3, wherein it has been mentioned that with the intervention of the respectable persons from both the sides, the parties have compromised the matter. It has also been mentioned that the said compromise has been effected without any pressure or compulsion and the terms and conditions thereof shall be abided by both the parties. The compromise has been signed by both the parties as well as other members. In the said compromise, the complainant has admitted the factum of compromise, effected between the parties. The complainant, who is present in the Court, has been identified by her Counsel and on the asking of the Court, she has stated that she has no objection in quashing the FIR in question. Apart from this, an affidavit has been filed in Court by Inder Kaur, complainant, wherein she has also stated that she has no objection in quashing the FIR in question.
(3.) LEARNED Counsel for both the parties have also stated in the Court that no other case is pending against the parties.;