- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners have sought quashing of Criminal complaint No. 158 dated 27.8.2009 (Annexure P-1) titled as Krishna Rani vs. Pritam Kaur and others, under Sections 452/ 323/ 382/ 34 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom.
(2.) During the pendency of the petition, parties arrived at a compromise. Vide order dated 26.3.2012, parties were directed to appear before the trial Court and the trial Court was directed to send its report qua the genuineness of the compromise after recording the statements of the parties.
(3.) In pursuance to the said order, the trial Court, after recording of the statements of the parties, has reported that the compromise effected between the parties was voluntary and of their free will. Statement of respondent No.2 has also been attached with the report. The same reads as under:- "That I have filed present complaint case under Sections 452/ 323/ 382/ 148/ 149 IPC against the accused person Pritam Kaur (since deceased), Charanjit Singh, Pavittarpal Kaur, Sikandar Singh and Parminder Singh @ Raja @ Palwinder Singh. I have effected compromise with accused persons with the help of respectables and I have received Rs. 50,000/- as cost of litigation. This compromise has been arrived at by me out of my free will and without any coercion or fraud or pressure. We both the parties have agreed with the writ petition filed before Hon'ble High Court. The compromise is for the welfare of both the parties. I do not want to further proceed against accused persons. I have no objection if the present complaint case titled as 'Krishna Rani vs. Charanjit Singh and others under Sections 452/ 323/ 382/ 148/ 149 IPC and the proceedings arising therefrom are quashed against the accused persons.";