- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has sought quashing of FIR No. 68 dated 28.2.2004 (Annexure P-1), under Sections 420, 461, 468, 471, 120-B of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Civil Lines, Karnal and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Vide order dated 19.8.2011, the trial Court was directed to record the statements of the parties and submit its report qua validity/ genuineness of the compromise effected between the parties.
(3.) In pursuance to the said order, the trial Court, after recording of the statements of the parties, has reported that the compromise effected between the parties was genuine.;