- (1.) The present petition has been filed under Section 482 Cr.P.C. on behalf of petitioners, namely, Nerraj, Ginny, Kinda and Sandeep Verma for quashing of FIR No. 29 dated 21.4.2011 registered under Sections 341/323/324/325/34 IPC at Police Station Mehatpur, District Jalandhar, on the basis of compromise, which is annexed as Annexure P-2 with the petition.
(2.) Notice of motion was issued on 21.12.2011 and vide order dated 15.3.2012, parties were directed to remain present before the trial Court for recording of their statements with regard to compromise. 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 15.3.2012, a report with regard to compromise along with the statements of the parties has been sent by the trial Court, which is on record. The factum of compromise has been affirmed by the petitioners as well as complainant. The complainant while appearing before the trial Court has stated that the dispute has been settled with the intervention of village Panchayat and other respectables and the same is without any pressure or coercion and he has no objection in quashing of the FIR.;