- (1.) Vide this petition, a prayer has been made for quashing of FIR No. 303 dated 30.07.2009, registered at P.S.Division No. 6, Jalandhar, on the basis of alleged compromise (Annexure P-2), effected between the parties.
(2.) A perusal of the various orders passed by this Court shows that respondent-complainant was duly represented by a lawyer before this Court.
(3.) On 07th February, 2011, the following order was passed by this Court:- "Learned State Counsel submits that reply has already been filed on behalf of the State, which is on record and he seeks more time to get instructions with regard to pendency of any other case against the petitioners, if any. He also submits that out of six petitioners, three have joined the investigation and three are absconding. An affidavit to this effect be also filed before the next date of hearing. Adjourned to 24.03.2011. Meanwhile, the parties are directed to be present before the Illaqa Magistrate on 23.2.2011 or any other date convenient to the Court for recording statements of the parties. The Illaqa Magistrate is 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. The Illaqa Magistrate is also directed to send statements of the parties along with a report with regard to validity or otherwise of the compromise effected between the parties or whether any case is pending against either of the parties or not before the next date of hearing.";