- (1.) Prayer in this petition is for quashing of FIR No. 74, dated 30.7.2012, under Sections 336, 452 and 506, IPC, and Sections 25 and 27 of the Arms Act, 1959, registered at Police Station, Kot Ise Khan, District Moga, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 17.8.2012, this Court had directed the affected parties to appear on 29.8.2012 before the learned Chief Judicial Magistrate, Moga, 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, the petitioner, Bikramjit Sharma, and the complainant-respondent No. 2, Rajesh Kumar, did appear before the learned Chief Judicial Magistrate, Moga, on 29.8.2012 and suffered their statements with regard to the compromise. The complainant-respondent No. 2, Rajesh Kumar, stated that the impugned FIR was registered on his statement. The compromise has been effected between them without undue influence, coercion and pressure. He further submitted that they were living happily and maintaining cordial relations with each other after the compromise. The petitoner, Bikramjit Sharma, also suffered the similar statement.;