- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner has sought quashing of FIR No. 867 dated 13.11.2008 (Annexure P-1) registered at Police Station City Rohtak under Sections 498-A, 406 of the Indian Penal Code, 1860 ('IPC' for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Vide order dated 25.9.2012, trial Court was directed to record the statements of parties with regard to the compromise effected between them and submit its report qua the genuineness of the compromise.
(3.) In pursuance to the said order, the trial Court, after recording of the statements of the parties, has reported that the compromise effected between the parties is voluntary and without any force or pressure.;