- (1.) Prayer in this petition is for quashing of FIR No. 322, dated 19.9.2007, under Sections 406 and 498-A read with Section 34, IPC, registered at Police Station, Sector 5, Gurgaon, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 6.8.2012, this Court had directed the affected parties to appear on 16.8.2012 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, respondent No. 2- complainant, Kavita, and petitioners No. 1 and 2, namely, Sunil and Surajmal, did appear before the learned Judicial Magistrate Ist Class, Gurgaon, and suffered their statements with regard to the compromise. Respondent No. 2-complainant, Kavita, stated that she had lodged the impugned FIR. Owing to the efforts made by the Mediator of the Mediation and Conciliation Centre, Gurgaon, they had effected a compromise. The decree of divorce has already been passed. She further stated that she had already received the amount of permanent alimony. She also stated that she did not want to continue any proceedings against Sunil etc. Similar statements were suffered by petitioners No. 1 and 2, Sunil and Surajmal.;