- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 30 dated 31.3.2006, under Section 406, 420, 467, 468, 471, 380, 506, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Habowal, District Ludhiana (Annexure P-1) and all the consequential proceedings arising therefrom in view of the compromise dated 15.6.2012 ({Annexure P-2) arrived at between the parties.
(2.) Vide order dated 5.10.2012, parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and send its report qua the genuineness of the compromise.
(3.) In pursuance to the said order, the trial court after recording the statements of the parties has reported that the compromise effected between the parties appeared to be without any threat, coercion, undue influence and of their own sweet will without any pressure from anyone.;