- (1.) Prayer in this petition is for quashing of FIR No.94, dated 27.5.2011, under Sections 148, 380, 427, 447, 506 read with Section 149, IPC, registered at Police Station, Sultanwind, District Amritsar, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 20.7.2012, this Court had directed the affected parties to appear before the learned Area Magistrate, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its report on or before the date fixed before this Court.
(3.) In compliance of the above, the petitioners as well as the complainant, respondent No.2, did appear before the Court below and got recorded their statements with regard to the compromise. Complainant Manjit Kaur stated that she lodged FIR No.94 dated 27.5.2011 against Partap Singh, Surjit Singh, Parkash Singh, Hardeep Singh, Avtar Singh, Mewa Singh, Dullan Singh and Manjit Singh. She further stated that she had compromised the matter after resolving the dispute with all the above said persons. She further stated that she has suffered the statement voluntarily. Similar statements were suffered by the petitioners accused. The report in this regard from the learned Judicial Magistrate Ist Class, Amritsar, has also been received.;