- (1.) This is a petition for quashing of FIR No.233 dated 29.08.2003, under Sections 406, 498-A and 506, read with Section 34, IPC, registered at Police Station, Civil Lines, Patiala, and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Vide order dated 27.08.2012, this Court had directed the parties to appear before the learned trial court on 11.09.2012 for getting their statements with regard to the compromise recorded. The learned trial court was also directed to send a status report in that regard.
(3.) In compliance thereof, respondent No.2-Reena Sahni and the petitioners did appear before the learned court below and got recorded their respective statements with regard to the compromise. Reena Sahni stated that she had effected a compromise with the petitioners and they had deposited the loan amount and she had also received the balance amount. She further stated that she had no objection if the proceedings are quashed. The similar joint statement was suffered by the petitioners. The report received from the learned Judicial Magistrate Ist Class, Patiala, reveals that the compromise effected between the private parties was without any pressure, threat or coercion.;