Ajai Lamba, J. - (1.) THIS petition has been filed under Section 482, Code of Criminal Procedure, praying for quashing of FIR No.99 dated 31.8.2009 under Sections 419, 420, 506, Indian Penal Code, Police Station, Nihal Singhwala, District Moga (Annexure P -1), on the basis of compromise 4.4.2011 (Annexure P -2).
(2.) IT has been pleaded on behalf of the petitioners that on account of matrimonial disputes, the FIR came to be lodged. With the intervention of respectables, the disputes have been settled. Vide order dated 8.4.2011, the trial court was directed to verify the veracity of the compromise and file a report.
(3.) REPORT dated 1.8.2011, furnished by Judicial Magistrate Ist Class, Moga, has been received, according to which, the parties have given their statements. The compromise has been found to be without coercion and genuine.;