- (1.) The present petition has been filed under Section 482 Cr.P.C. on behalf of petitioners, namely, Sukhjinder Kaur and Sumeet Kaur for quashing of FIR No. 5 dated 1.2.2011 registered under Sections 420/406 IPC at Police Station Phase XI, Mohali, District SAS Nagar, on the basis of compromise arrived at between the parties, which is annexed as Annexure P-2 with the petition.
(2.) While order dated 14.2.2012, parties were directed to remain present before the Illaqa Magistrate for recording of their statements with regard to compromise. The Illaqa Magistrate was also directed to send a report along with statements of the parties to know whether the compromise between the parties is as per free will and without any pressure from either side.
(3.) In compliance with the directions issued by this Court on 14.2.2012, a report with regard to compromise along with the statements of the parties has been sent by the Illaqa Magistrate, which is on record. It has been mentioned in the report that the statements of the parties were made voluntarily and without any pressure and because of the compromise the investigating officer did not initiate any proceedings against the accused persons.;