- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Balvinder Singh Sandhan and Reeta, for quashing of F.I.R. No.634 dated 23.08.2011, under Section 406, 420, 467, 468 and 506 read with Section 34 of Indian Penal Code registered at Police Station Karnal Civil Lines, District Karnal, on the basis of compromise arrived at between the parties.
(2.) Learned counsel for the petitioners submits that the dispute between the parties has been settled by way of compromise and the complainant has no objection in quashing of the FIR. Notice of motion was issued in the case on 13.01.2012. Vide order dated 07.03.2012, parties were directed to appear before the Illaqa Magistrate on 22.03.2012 for recording of their statements with regard to the compromise and the Illaqa Magistrate was directed to record the statements of both the parties and to send a report in this regard.
(3.) In response to the said directions issued by this Court, a report in this regard has been sent by the Chief Judicial Magistrate, Karnal, along with the statements of the parties, which is on record wherein the factum of compromise has been affirmed. It has also been mentioned in the report that both the parties appeared and have stated that they have entered into compromise and are satisfied with the compromise. It has also been mentioned that the compromise is genuine and authentic and there was no pressure upon the parties from any side.;