- (1.) This is a petition for quashing of FIR No.318 dated 29.07.2010, under Sections 323, 452 and 506 read with Section 34, IPC registered at Police Station Civil Lines, Amritsar, and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Vide order dated 04.09.2012, this Court had directed the parties to appear before the learned trial court on 13.09.2012 for getting their statements with regard to the compromise recorded. The learned trial court was also directed to send a status report in that regard.
(3.) In compliance thereof, the petitioners as well as respondent No.2-Akhtar Babli did appear before the learned court below and got recorded their respective statements with regard to the compromise. Akhtar Babli-respondent No.2 stated that she had compromised the matter with the petitioners with her free consent and she had signed and thump marked the compromise deed after completely understanding the contents. She further stated that she did not want to proceed with the impugned FIR. She also stated that she had no objection if the impugned FIR was quashed. Similar statements were suffered by petitioners-Bramial Dass and Romial Dass. The report received from the learned Judicial Magistrate Ist Class, Amritsar reveals that the compromise effected between the parties was without any pressure or coercion. The sole purpose of the parties for effecting compromise was to live in peace and harmony.;