- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Tarun Juneja, Brij Mohan and Poonam for quashing of F.I.R. No.38 dated 14.01.2012 under Sections 406, 498-A, 323, 506/34 IPC registered at Police Station Karnal City, District Karnal and all the subsequent proceedings arising therefrom on the basis of compromise arrived at between the parties on the ground that the dispute between the parties has been settled by way of compromise with the intervention of respectables and family members and after the compromise, both the parties are residing together. Learned counsel for the petitioner submits that the complainant-respondent No.2 has no objection in quashing of the FIR and other proceedings arising therefrom.
(2.) While issuance of notice of motion on 17.05.2012, the parties were directed to appear before the Illaqa Magistrate for recording their statements with regard to compromise and the Illaqa Magistrate was 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.
(3.) A report in this regard has been sent along with the statements of the parties, wherein, the factum of compromise has been affirmed. The complainant has specifically stated in her statement that the misunderstanding between her and the accused persons have been settled down and she has no objection in quashing of the FIR.;