- (1.) Prayer in this petition is for quashing of the FIR No.7, dated 04.02.2012, for the offences punishable under Sections 406 and 498-A, IPC, registered at Police Station, Women Cell, Ludhiana, and the consequential proceedings arising therefrom, on the basis of the compromise.
(2.) Vide order dated 03.12.2013, respondent No.2 and petitioner Nos. 1 and 2 were directed to appear before the learned Director, Mediation and Conciliation Centre of this Court for getting their respective statements recorded with regard to the compromise. The Director, Mediation and Conciliation Centre of this Court was also directed to send the copies of the statements along with his detailed report in this regard.
(3.) In compliance of the above, the copies of the statements of respondent No.2 and those of petitioner Nos. 1 and 2 along with report of the Director, Mediation and Conciliation Centre of this Court, have been received.;