- (1.) Prayer in this petition is for quashing of FIR No. 99, dated 17.4.2010, under Sections 323, 427, 453 and 506, IPC, registered at Police Station, City, Gurdaspur, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 7.8.2012, this Court had directed the affected parties to appear on 24.8.2012 before the learned Chief Judicial Magistrate, Gurdaspur, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, the petitioners, namely, Gulshan Kumar and Rakesh Kumar, as well as respondent No. 2- complainant-injured, Satpal Gandhi, did appear before the learned Chief Judicial Magistrate, Gurdaspur, and got recorded their respective statements. Respondent No. 2-complainant, Satpal Gandhi, stated that at his instance the impugned FIR was registered at Police Station, City, Gurgaspur, in which he had entered into a compromise with the petitioners. He further stated that he had no objection if the impugned FIR was quashed and the petitioners were discharged. He further stated that no other case was pending between the parties. He also stated that he had made the statement without any pressure. Similar statements were suffered by the petitioners, who were duly identified by their advocate.;