- (1.) Respondent No. 2 got registered FIR No. 200 dated 26.7.2009 under sections 498-A, 406, 506, 323, 120-B IPC registered at Police Station City Ambala, against the petitioners.
(2.) The instant petition has been filed for quashing of the aforesaid FIR on the basis of a compromise.
(3.) Noticing the contentions of the petitioners, this Court passed the following order on 7.11.2011 :- "Learned counsel for the petitioners states that matrimonial dispute has been settled amicably by the parties. Therefore, present criminal proceedings may he quashed pursuant to the compromise. Notice of motion for 29.02.2012." Thereafter, on 29.2.2012, this Court passed the following order :- "Service is complete. Quashing of FIR is sought on the basis of alleged compromise reached between the parties (Annexure P-2) Let the parties appear before the trial Court on 3.3.2012 and gee their statements recorded in support of the compromise, as alleged. The trial Court is directed to send a report with regard to the fact as to whether the statements have been made by the parties voluntarily and without any pressure, before the next date of hearing. List on 7.3.2012. Copy of this order be given dasti on the payment of usual charges".;