- (1.) This petition has been filed under Section 482 CrPC for quashing of FIR No. 213 dated 3.12.2008 Under Sections 380,452,323 read with section 34 IPC registered at Police Station City Moga and all the consequential proceedings arising therefrom, on the basis of compromise annexed as Annexure P-2 with the petition.
(2.) Vide order dated 9.8.2012, the parties were directed to be present before the trial Court for recording of their statements with regard to compromise. The trial court 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 and to send a report alongwith statements of the parties with regard to validity or otherwise of the compromise effected between the parties.
(3.) In response to the direction issued by this Court on 9.8.2012, a report in this regard has been received which is on record wherein it has been stated by learned Judicial Magistrate Ist Class, Moga that while recording their statements it was mentioned that the matter has been compromised between the parties with the intervention of respectables of locality and the complainant has neither any grudge against the accused nor he wants to pursue the case and he has no objection in quashing of the FIR. The statement of the parties was made with free will, without any pressure, inducement, threat or coercion.;