- (1.) Prayer in this petition is for quashing of FIR No. 111, dated 6.7.2011, under Sections 120-B, 420, 467, 468 and 471, IPC, registered at Police Station, Sultanwind, Amritsar City, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide orders of different dates, this Court had directed the petitioners and the aggrieved persons, namely, Surjit Singh, Mewa Singh and Avtar Singh, to appear before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send its report in that regard.
(3.) In compliance of the above, the petitioners, Manjit Kaur, Rao Brinder Singh, Bikramjit Singh, Baldev Singh and Partap Singh, and the aggrieved persons, namely, Surjit Singh, Mewa Singh and Avtar Singh, did appear before the learned Judicial Magistrate Ist Class, Amritsar, and got recorded their respective statements with regard to the compromise. Respondent Nos. 2 to 4, Surjit Singh, Mewa Singh and Avtar Singh, stated that they had effected the compromise with the petitioners after resolving their disputes. The petitioners also suffered similar statements. The reports in that regard received from the learned Judicial Magistrate Ist Class, Amritsar, reveals that the compromise effected between the private parties was voluntary one.;