- (1.) Prayer in this petition is for quashing of FIR No. 113, dated 20.12.2010, under Sections 120-B and 420, IPC, registered at Police Station, Mataur, District S.A.S. Nagar, Mohali, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 21.9.2012, this Court had directed the affected parties to appear on 1.10.2012 before the learned Chief Judicial Magistrate, S.A.S. Nagar, Mohali, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit his/her detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, respondent No. 2- complainant, Harinder Singh, as well as the petitioners, Joginder Pal and Harpreet Kamboj, did appear before the learned Chief Judicial Magistrate, Mohali, and got recorded their respective statements. Respondent No. 2-complainant, arinder Singh, stated that the FIR in the present case was registered as per his statement. He had effected the compromise in writing with the petitioners, the copy of which was Exhibit C-1. He further deposed that he had furnished the affidavit in the shape of compromise in favour of the petitioners after receiving the full and final payment from them (petitioners). He further stated that the compromise was arrived at without any pressure or undue influence. Similar statements were suffered by the petitioners, Joginder Pal and Harpreet Kamboj.;