- (1.) This petition has been moved by the petitioners under Section 482 of the Code of Criminal Procedure, seeking quashing of case FIR No.35 dated 9.2.2009 under Sections 457/380 IPC, registered at Police Station Samrala, along with all consequential proceedings arising out of it, on the basis of compromise dated 29.3.2012 (Annexure P-2) On 6.8.2012 parties were directed to appear before the learned trial Court on 21.8.2012 to record their respective statements with regard to compromise and learned Magistrate was directed to submit its report.
(2.) In pursuance of order dated 6.8.2012, learned Sub Divisional Judicial Magistrate, Samrala, has submitted his report, which indicates that parties appeared before him and recorded their respective statements with regard to validity of compromise. As per the statements, the complainant has compromised the matter with the petitioners. It further indicates that the compromise is without any influence, coercion, inducement, threat of promise and with free will. Now no dispute is pending between the parties.
(3.) Today, learned counsel for the complainant states that complainant would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed.;