- (1.) Prayer in this petition is for quashing of FIR No.63 dated 25.8.2010, under Sections 171-D, 171-F and 420 IPC, registered at Police Station, Phase VIII, SAS Nagar, Mohali and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 27.8.2012, this Court had directed the affected parties to appear before the learned Chief Judicial Magistrate, SAS Nagar, Mohali, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit a detailed report in that regard on or before the date fixed.
(3.) In compliance of the above, the petitioners and respondent No.2-complainant (Kulmit Singh Dhaliwal) appeared before the Court below and got recorded their respective statements. The parties also produced the compromise deed, Ex.CA, alongwith the affidavit of respondent No.2-complainant.;