- (1.) Prayer in this petition is for quashing of FIR No. 159, dated 2.8.2006, under Sections 427, 451 and 506 read with Section 34, IPC, registered at Police Station, Sadar, Malerkotla, District Sangrur, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 23.1.2012, this Court had directed the petitioners and respondent No. 2, Amarjit Kaur, to appear on 15.3.2012 before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send its report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, the petitioners, namely, Gola Singh @ Gurpreet Singh, Ranjit Singh, Nahar, Gobind Singh and Kulvir Singh, as well as respondent No. 2, Amarjit Kaur, did appear before the learned Judicial Magistrate Ist Class, Malerkotla, and got recorded their respective statements with regard to the compromise. Respondent No. 2, Amarjit Kaur, stated that she had effected the compromise with the petitioners with the help of respectable of the village without any pressure or greed and that she had no objection if the present petition filed by the petitioners was allowed. The petitioners also suffered statements and admitted the factum of the compromise.;