- (1.) Petitioner has filed this petition under Section 482 Code of Criminal Procedure for quashing of FIR No.305 dated 06.09.2004, under Sections 323,427 and 452 read with Section 34 Indian Penal Code, registered at Police Station Banga, District Nawanshahar, now, Shaheed Bhagat Singh Nagar, along with all other consequential proceedings arising therefrom on the basis of compromise.
(2.) Vide order dated 19.9.2012, parties were directed to appear before the trial court and the trial court was directed to send its report qua genuineness of the compromise after recording statements of the parties.
(3.) In pursuance to the said order, the trial court has sent its report after recording statements of the parties. Before the trial court Gurdial Kaur injured/complainant made a statement that she did not want to proceed against the petitioner in view of the compromise effected between them. She further stated that the compromise was voluntary.;