- (1.) The petitioners have approached this Court, by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No.215 dated 10.9.2007, under Sections 376, 511, 342, 506, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Shimlapuri, District Ludhiana and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-4). Notice of motion was issued.
(2.) In compliance of the order dated 16.7.21012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report sent by the learned Additional Sessions Judge, Ludhiana, has been received which is available on record of the case, along with the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.
(3.) Learned counsel for the petitioners as well as learned counsel for private respondents, including the prosecutrix-respondent No.2), are ad idem that the prosecutrix Ramanjeet Kaur @ Motto married on her own sweet will with petitioner No.1 Vaneet Pal @ Ballu. They further submit that out of this wedlock, one child was born. It is further admitted position that petitioner No.1 and respondent No.2 are still living together as husband and wife. Learned counsel for the petitioners submits that since the parties have decided to bury the hatchet and are living peacefully, continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.;