- (1.) Prayer in this petition is for quashing of FIR No. 243, dated 8.10.2012, under Sections 120-B, 148, 323, 324, 452 and 506 read with Section 149, IPC, registered at Police Station, Nakodar, District Jalandhar, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 11.9.2012, this Court had directed the affected parties to appear on 19.9.2012 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, petitioners Nos. 1 to 7, namely, Tarsem Lal, Kamla, Sarabjit Kaur, Sukhwinder Kaur, Gurdeep Chand, Davinder Kumar and Paramjit Singh and respondent No. 2-complainant, Kulwinder Kaur @ Kajal, did appear before the learned Sub Divisional Judicial Magistrate, Nakodar and got recorded their respective statements. Respondent No. 2-complainant, Kulwinder Kaur @ Kajal, stated that the impugned FIR was lodged by her against the petitioners. She further deposed that she had compromised the matter with the petitioners with the intervention of the respectable and elderly people of the locality, without any pressure or coercion. She further stated that she did not want to proceed against the petitioners and that she had no objection if the impugned FIR is quashed. Similar statements were suffered by the petitioners with regard to the compromise.;