- (1.) Prayer in this petition is for quashing of FIR No. 4, dated 24.1.2012, under Sections 66A, 66D and 67 of the Information Technology Act, 2000, and Sections 500 and 509, IPC, registered at Police Station, Punjab State Cyber Crime, S.A.S. Nagar, Mohali, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 4.4.2012, a Coordinate Bench of this Court had directed the affected parties to appear on 27.4.2012 before the learned Trial Court, for getting their statements recorded with regard to the compromise. The said Court was also directed to submit its report on or before the date fixed by this Court
(3.) In compliance of the above, the complainant-respondent No. 2, Ms. Kriti Sood, as well as the petitioner, Rauf Ahmed Wani, did appear before the learned Chief Judicial Magistrate, Mohali, and got recorded their statements with regard to the compromise. Respondent No. 2, Ms. Kirti Sood, stated that she had effected a compromise with the petitioner in writing. The said compromise was correct and was reduced into black and white voluntarily. She further stated that the said compromise was effected without any pressure. She also stated that she had no objection if the accused was acquitted on the basis of the compromise. The accusedpetitioner also admitted the factum of the compromise.;