- (1.) The instant petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners namely Gurcharan Kumar alias Lali and Harbhajan Kaur, for quashing of FIR No. 2 dated 05.01.2010 registered under Sections 406, 420, 465, 468, 471 and 120-B IPC at Police Station Banga, Distt. S.B.S. Nagar (Annexure P-1), on the basis of compromise dated 20.12.2011 (Annexure P-2), annexed with the petition.
(2.) Notice of motion was issued on 12.1.2012.
(3.) Learned counsel for the petitioners submits that petitioner No.1 was not present even in India when the present FIR was registered as he was away to Philippines and in his absence without effecting any service upon him, he was declared proclaimed offender. Subsequently, a compromise has been effected between the parties and petitioner No.1 surrendered before the trial Court. He was released on interim bail as per directions issued by this Court. Subsequently, the petitioners as well as the complainant appeared before the trial Court for recording their statements with regard to compromise. The petitioners have specifically stated that a compromise has been effected between them without any pressure from either side.;