- (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 FIR No. 15 dated 17.2.2011, under Sections 406, 498-A, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Sector 14, Panchkula, (Annexure P-1), final report under Section 173 Cr.P.C. (Annexure P-2), order regarding framing of charge (Annexure P-3), Charge sheet (Annexure P-4) and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-5). Notice of motion was issued.
(2.) In compliance of the order dated 3.7.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report sent by Civil Judge (Junior Division), Panchkula, has been received which is available on record of the case, along with the statements of the parties. Learned Civil Judge 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.
(3.) Learned counsel for the petitioners submits that the parties have decided to bury the hatchet and are living peacefully. Learned counsel for the petitioners further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.;