- (1.) Prayer in this petition is for quashing of FIR No. 145 dated 24.7.2009 under Sections 420, 465, 467, 471, 120-B IPC, registered at Police Station, Sadar, Phagwara, District Kapurthala, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 9.1.2012, this Court had directed the affected parties to appear before the learned trial Court on 25.1.2012 for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, complainantrespondent No.2 Jitender Singh and the petitioners Jitender Mohan and Charanjit Kaur did appear before the Court below and got recorded their respective statements with regard to the compromise. Jitender Singh complainant had stated that he had effected a compromise with the petitioners with his free will and without any pressure. He further stated that he had got the possession of the house in dispute. He also stated that a written compromise had been executed between the parties. Similar statements were suffered by the petitioners.;