- (1.) This is a petition for quashing of FIR No. 176, dated 24.08.2011, under Sections 294, 427 and 506, IPC, registered at Police Station Section 3, Chandigarh, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 13.01.2012, this Court had directed the learned trial court to record the statements of the affected parties with regard to the compromise and send its report to that effect on or before the date fixed before this Court.
(3.) In compliance of the above, the complainant/Pamela Sahi, an advocate, and the petitioner did appear before the court below and got recorded their respective statements with regard to the compromise. The report received from the court below reveals that the complainant had compromised the dispute with the petitioner amicably with her free will and without any pressure from any corner.;