- (1.) This is a petition for quashing of FIR No.258 dated 16.12.2009 under Sections 379, 419, 420, 467, 468, 469 and 471 read with Section 120-B, IPC, registered at Police Station, B Division, Amritsar, and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Vide order dated 22.08.2012, this Court had directed the affected parties to appear before the learned Chief Judicial Magistrate, Amritsar, for getting their statements with regard to the compromise recorded. The learned Chief Judicial Magistrate was also directed to send his/her detailed report in that regard.
(3.) In compliance thereof, respondent No.2-Ravinder Pal Singh as well as all the five petitioners did appear before the learned court below and got recorded their respective statements with regard to the compromise. The status report to that effect has also been received from the learned Chief Judicial Magistrate, Amritsar. Ravinder Pal Singh-complainant/respondent No.2 stated that FIR No.258 dated 16.12.2009 under Sections 379, 419, 420, 467, 468, 469 and 471 read with Section 120-B, IPC was lodged by him against the petitioners and one Charanjit Singh. He further stated that he had compromised the matter with the petitioners without any pressure and undue influence. He also stated that he had no objection if the impugned FIR and all the consequential proceedings arising therefrom, are quashed.;