- (1.) The petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of Complaint Case No.174-1/05.06.2004 under Sections 417,420,423,406,409,500,506, 323,504,120-B of the Indian Penal Code ('IPC' for short), the summoning order dated 26.04.2007 (Anneuxre P-2) and the consequential proceedings arising therefrom, on the basis of compromise dated 22.03.2011 (Annexure P-3). Notice of motion was issued.
(2.) In compliance of the order dated 29.03.2011 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report dated 09.04.2011 sent by the learned subDivisional Judicial Magistrate, Jalalabad, has been received which is available on record of the case along with the statements of the parties.
(3.) Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.;