- (1.) Prayer in this petition is for quashing of FIR No. 67, dated 19.7.2009, under Sections 406, 417 and 498-A, IPC, registered at Police Station, Giddarbaha, District Mukatsar, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 9.7.2012, this Court had directed the affected parties to appear on 30.7.2012 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, petitioner Nos. 1, 2, 3 & 5, namely, Pardeep Kumar Garg, Vijay Kumar Garg, Kusum Garg and Anamika Garg, as well as respondent No. 2-complainant, Mamta, did appear before the learned Sub Divisional Judicial Magistrate, Gidderbaha, and got recorded their respective statements. Respondent No. 2-complainant, Mamta, stated that she had entered into the compromise with the intervention of the respectable and relatives, and started living with her husband, Pardeep Kumar Garg (petitioner No. 1). She also admitted the factum of the compromise, which was placed on record as Ex. C1. She further stated that she did not want to proceed with the case as the petitioners had withdrawn all the litigations pending between them. Similar statements were suffered by petitioner Nos. 1 to 3 and 5.;