- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Kirandeep Kaur Ahluwalia and Sarabjit Singh, for quashing of F.I.R. No.91 dated 15.07.2011, under Sections 420, 406, 465, 467, 468, 471/120-B of Indian Penal Code registered at Police Station Division No.6, Jalandhar on the basis of compromise effected between the parties, which is annexed as Annexure P-2 with the petition. Notice of motion was issued on 01.09.2011.
(2.) Vide order dated 01.03.2012, parties were directed to appear before the Illaqa Magistrate for recording of their statements with regard to the compromise. The Illaqa Magistrate was also 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 also to intimate whether any case is pending against either of the parties or not. The Illaqa Magistrate was also directed to send a report along with statements of the parties.
(3.) In response to the said directions issued by this Court, a report in this regard has been sent by the Illaqa Magistrate, which is on record along with the statements of the parties wherein it has been mentioned that the parties have settled their dispute by way of compromise and the compromise is without any pressure or coercion in any manner and no other case is pending against the petitioners as well as complainant.;