- (1.) This petition seeks quashing of FIR No. 66 dated 18.10.2011, registered at P.S. Jhunir, Distt. Mansa under Sections 323/324/326 IPC and other consequential proceedings emanating therefrom on the basis of compromise (Annexure P-2).
(2.) This Court passed the following order on 10.2.2012 :- "This is a petition for quashing of FIR No. 66 dated 18.10.2011, under Sections 323, 324 and 326 IPC, registered at Police Station Jhunir, District Mansa (Annexure P1) and all the consequential proceedings arising therefrom, on the basis of compromise. Notice of motion. In the meantime, the petitioners and respondent No. 2 are directed to appear before the Chief Judicial Magistrate, Mansa on 29.02.2012, who shall record their respective statements with regard to compromise and submit his report on or before the date fixed by this Court."
(3.) In compliance of the aforesaid order, report of the CJM, Mansa has been received along with the statements of parties. As per the aforesaid statements and report of the CJM, a compromise has been effected between the parties without any coercion or pressure and the said compromise is in the interest of both the parties.;