- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Ajit Singh, Kuldeep Singh, Sukhdev Singh and Gopi for quashing of FIR No.88 dated 06.11.2011 under Sections 452, 324, 323, 34 and 326 IPC registered at Police Station Fattu Dhinga, District Kapurthala and all the subsequent proceedings arising therefrom on the basis of compromise arrived at between the parties.
(2.) The complainant as well as injured have entered into compromise with the petitioners as the petitioners and the complainant party are closely related to each other and with the intervention of the respectable persons from both the sides, the matter, in dispute, has been settled by way of compromise. The complainant as well as injured have stated that they do not want to pursue the matter against the petitioners accused and have no objection in quashing of the FIR, in question.
(3.) After issuance of notice of motion, the parties were directed to appear before the Illaqa Magistrate for recording of their statements with regard to compromise and the Illaqa Magistrate was directed to send his report after recording the statements of the parties to know its genuineness that the statements are not the result of any pressure or coercion in any manner. A report in this regard along with the statements of the parties have been sent, wherein, the factum of compromise has been affirmed. It has also been mentioned in the report that both the parties have suffered statements in the Court that the compromise has been effected into between the parties with the intervention of relatives and respectables of the Society. Both the complainant and the accused were identified by their respective counsel. The compromise between the parties is not a result of any pressure, threat or inducement. Neither any case nor any P.O proceedings are pending against either of the parties. The complainant as well as injured have also suffered their statements, wherein, they have stated that they have no objection in quashing of the FIR.;