- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.177 dated 26.12.2010 registered under Section 407 IPC at Police Station City Batala and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties. The FIR in question was got registered by respondent No.2. However, the matter has been compromised due to the intervention of the respectables of the area. Compromise deed (Annexure P-2) has already been placed on record to this effect.
(2.) Vide order dated 8.2.2012, the parties were directed to appear before the Illaqa Magistrate on 23.2.2012 and the Illaqa Magistrate was directed to record the statements of the parties and send its report with respect to validity or otherwise of the compromise effected between the parties.
(3.) In pursuance to the same, report of the Sub Divisional Judicial Magistrate, Batala has been received. As per the said report, the statements of the parties have been recorded. It is further submitted that from the statements of the parties, it appears that the matter has been compromised between the parties voluntarily and without any pressure.;