- (1.) The present petition under Section 482, Cr.P.C., has been filed by the petitioners, namely, Anil Kumar, Surinder Kumar and Kanta Devi, all residents of village Chhania Bara, Tehsil Amb, District Una (Himachal Pradesh), for quashing of FIR No. 247, dated 29.9.2013 (Annexure P-1), under Sections 406, 498-A and 506, IPC, registered at Police Station, Chandimandir, District Panchkula, and all the consequential proceedings arising therefrom, on the basis of the compromise (Annexure P-2).
(2.) Vide order dated 19.11.2013, the affected parties were directed to appear before the learned Judicial Magistrate for getting their respective statements recorded with regard to the compromise. The concerned Court was also directed to send its report in that regard to this Court on or before the adjourned date.
(3.) In compliance thereof, the petitioners as well as respondent No. 2/complainant, Rajani Devi, did appear before the learned Judicial Magistrate Ist Class, Panchkula, and got recorded their respective statements with regard to the compromise.;