- (1.) Prayer in this petition is for quashing of FIR No. 72, dated 10.3.2007, under Sections 420, 467, 468 and 471, IPC, registered at Police Station, Sadar, Fazilka, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 19.10.2012, this Court had directed the affected parties to appear on 30.10.2012 before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, respondent No. 2, Avtar Singh, and the petitioner, Gurvinder Singh @ Bhinder, did appear before the learned Judicial Magistrate Ist Class, Fazilka, and got recorded their respective statements with regard to the compromise. Respondent No. 2, Avtar Singh, stated that the impugned FIR was registered on the basis of his statement, however, with the intervention of the Panchayat and respectable persons of the locality, he had effected the compromise with the petitioner and nothing remained due towards the petitioner. He further stated that the compromise effected amongst them was with free will and without pressure. He also stated that he had no objection if the impugned FIR was quashed. Similar statement was suffered by the petitioner, Gurvinder Singh @ Bhinder.;