- (1.) The present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Lavinder Kumar, Subhash Chander, Pushpa Devi and Romi Grover for quashing of FIR No. 99 dated 5.3.2010 registered under Sections 406 and 498-A IPC at Police Station Ambala City, Tehsil and District Ambala, on the basis of compromise (Annexure P-2).
(2.) Notice of motion was issued on 14.12.2010 and vide order dated 18.1.2011 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.
(3.) A report in this regard has been sent by the trial Court, which is also on record.;