- (1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 63 dated 28.08.2010 under Sections 454, 382, 147, 295-A IPC, Police Station Chabbewal, District Hoshiarpur (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise arrived at between the parties. Copy of the same has been placed on record as Annexure P-2.
(2.) In pursuance to the order dated 23.04.2012, learned counsel for respondent No. 2 has filed affidavits of the injured, namely, Gurpreet Kaur and Gurvinder Kaur in Court today. The same are taken. Affidavit of complainant/respondent No. 2 is already on record. As per the affidavits, the matter has been compromised and they do not want to pursue the matter and have no objection if the present petition is allowed. Vie order dated 09.03.2011, the parties were directed to be present before the Illaqa Magistrate on 18.03.2011 or any other date convenient to the Court for recording statements of the parties. The Magistrate was also directed to record the statements of both the parties to its satisfaction to know its genuineness that the statements are not the result of any pressure or coercion in any manner. The Magistrate was also directed to send statements of the parties along with a report with regard to validity or otherwise of the compromise effected between the parties or whether any case is pending against either of the parties or not.
(3.) In pursuance to the said order, now, the Additional Chief Judicial Magistrate, Hoshiarpur has submitted its report stating therein that from the statements of the parties, it appears that complainant Nirmal Singh had entered into compromise with accused party voluntarily and compromise appears to be genuine.;