Daya Chaudhary, J. - (1.) THE instant petition under Section 482 Code of Criminal Procedure has been filed on behalf of the Petitioners namely Daljit Singh, Resham Singh, Surinder Kaur, Rajwinder Kaur and Jaswinder Kaur for quashing of FIR No. 108 dated 09.10.2010 registered under Sections 498A, 406, 148 and 149 IPC at Police Station Kahnuwan, District Gurdaspur (Annexure P1), and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P -2) annexed with the petition.
(2.) WHILE issuing notice of motion on 17.03.2011, the parties were directed to appear before the Illaqa Magistrate for recording of the Crl. Misc. No. M -8195 of 2011 2 statements with regard to compromise. The Illaqa Magistrate was also directed to send a report after recording the statements of the parties and to verify as to said compromise is genuine and is not the result of any pressure or coercion from either of the parties. As per the report of Illaqa Magistrate, it has been mentioned that the statements are not the result of any pressure on either sides and the same are genuine.
(3.) PRABHJOT Kaur, complainant -Respondent No. 2, who is present in the Court, has been duly identified by the Investigating Officer namely Guljar Singh, Assistant Sub Inspector and on the asking of the Court, she has stated that a dispute has been amicably settled with the Petitioners and now she is residing in her matrimonial home and leading a happy married life. Even as per the compromise (Annexure P -2), it has been mentioned that the FIR was registered by the complainant due to misunderstanding and she has no objection in quashing the FIR in question.;