- (1.) Prayer in this petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 395, dated 19.12.2007, for the offences punishable under Sections 148, 323, 324 and 452 read with Section 149, IPC, registered at Police Station, City, Abohar, District Fazilka, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 7.2.2013, this Court had directed the affected parties to appear on 27.2.2013 before the learned Trial Court for getting their statements recorded with regard to the compromise. The said Court was also directed to send a detailed report along with copies of the statements on or before the date fixed by this Court.
(3.) In compliance of the above, the petitioners (five in number) as well as the aggrieved persons, namely, Reshma Rani (respondent No. 2) and Rakesh Kumar, did appear before the learned Judicial Magistrate Ist Class, Abohar, and got recorded their respective statements with regard to the compromise. Respondent No. 2, Reshma Rani stated that the Panchayat had got the compromise effected and she had satisfied herself. She further stated that she had effected the compromise with her own sweet will and without any pressure in the presence of the relatives. She further stated that she did not want to continue with the proceedings pending against the petitioners-accused. Similar statement was suffered by the petitioners-accused. The report received from the learned Judicial Magistrate Ist Class, Abohar, reveals that the private parties had entered into the compromise with each other out of their own will and without any pressure. The copy of the compromise was exhibited as Ex. C1.;