DAYA CHAUDHARY - (1.) THE present petition has been filed under Section 482 Cr.P.C. on behalf of petitioner, namely, Dawinder Singh for quashing of FIR No. 1 dated 3.1.2011 registered under Sections 308, 323 IPC at Police Station Sadar Malout, District Muktsar, on the basis of compromise, which is by way of an affidavit annexed as Annexure P-2 with the petition.
(2.) WHILE issuing notice of motion on 25.2.2011, 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 with regard to validity or otherwise of the compromise effected between the parties and also the fact that any other case is pending against either of the parties or not. In compliance of directions issued by this Court on 25.2.2011, 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 specifically been mentioned in the statement made by complainant that the compromise has been effected between the parties and the same is not a result of pressure or coercion in any manner. The compromise is for the benefit of the parties and society at large. Even in the affidavit filed by the complainant, it has been mentioned that he has no objection in quashing of the FIR against the petitioners.
(3.) LEARNED counsel for respondents No.2 and 3 has also affirmed the factum of compromise between the parties and submits that complainant has no objection in quashing of the FIR.;