- (1.) Prayer in this petition is for quashing of FIR No. 12, dated 28.01.2003, under Sections 420, 494 and 495, IPC, registered at Police Station, Noor Mehal, District, Jalandhar, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 18.4.2012, this Court had directed the affected parties 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 a detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the said order, the petitioneraccused, Ashwani Kumar Verma, and respondent No. 2- complainant, Anita Mehandru, as well as her attorney, Anil Kumar, did appear before the learned Judicial Magistrate Ist Class, Phillaur, and got recorded their respective statements. Respondent No. 2-complainant stated that she had lodged the FIR against the petitioner. Due to intervention of the respectable, she had entered into a compromise with the petitioner. She further stated that in terms of the compromise, she had received full and final payment from the petitioner and nothing was due towards him. She further stated that she did not want to proceed with the impugned FIR. She also stated that the compromise had taken place with her free will, without any coercion and pressure. She also stated that she had no objection if the FIR was quashed. Anil Kumar, the attorney of respondent No. 2-complainant, also stated with regard to the execution of the compromise. The petitioner also suffered statement about the compromise and further stated about the payment of the cash amount of Rs. 8,00,000/- to respondent No. 2-complainant, in lieu of the compromise.;