- (1.) The present petition has been filed under Section 482 Cr.P.C. on behalf of petitioners, namely, Mandeep, Mohit Pahwa, Sahil, Gaurav, Rahul Kadiyan and Yudhvir Singh for quashing of FIR No. 514 dated 24.9.2011 registered under Sections 148,149,323,506 IPC at Police Station Thanesar City, District Kurukshetra, on the basis of compromise, which is annexed as Annexure P-2 with the petition.
(2.) While issuing notice of motion on 8.5.2012, parties were directed to remain present before the trial Court for recording of their statements with regard to compromise to its satisfaction to know its genuineness that the statements are not the result of any pressure or coercion in any manner. The trial Court was also directed to send a report along with statements of the parties with regard to validity or otherwise of the compromise effected between the parties and also the fact that any other case is pending against either of the parties or not.
(3.) In compliance of directions issued by this Court on 8.5.2012, a report with regard to compromise along with the statements of the parties has been sent by the trial Court, which is on record. As per report, both the parties appeared before the trial Court and their statements were recorded. The compromise has been effected between the parties with the intervention of the respectables and the complainant has stated that he does not want to initiate any action against the petitioners and he has no objection in quashing of the aforesaid FIR. It has specifically been mentioned in the statement made by complainant that he and petitioners are college going students and the dispute has been settled by way of compromise, which is not a result of pressure or coercion in any manner. Learned counsel for respondent No.2 has also affirmed the factum of compromise between the parties and submits that complainant has no objection in quashing of the FIR.;