- (1.) This order will dispose of CRM-M 12677 of 2014 and CRMM 12671 of 2014 as one petition is by accused in FIR case and the other one is by accused in cross version in that FIR, both seeking quashing on compromise basis. Petitioners in CRM No. M-12677 of 2014 seek quashing of FIR No. 45 dated 24.4.2011, under Sections 324,323,34 IPC, registered at Police Station Sadar Kotkapura, District Faridkot (Annexure P-1) and in CRM No. M 12671 of 2014 petitioners under Section 482 of the Code of Criminal Procedure, seek quashing of the cross version case registered vide DDR No. 28 dated 24.4.2011 under Section 324,323,148,149 (later on offence 326 added vide DDR No. 9 dated 8.5.2011) and all the subsequent proceedings arising therefrom on the basis of compromise dated 01.11.2013 (Annexure P-3).
(2.) Vide order dated 11.04.2014, notice of motion was issued in both these petitions and parties were directed to appear before trial court/Illaqa Magistrate on 24.04.2014 to get their statements recorded with regard to compromise and the trial court/Illaqa Magistrate was directed to send its report with regard to the genuineness of the compromise.
(3.) In compliance of order dated 11.04.2014, learned Area Magistrate has submitted its report vide letter dated 13.5.2014 which indicates that parties appeared before it and got recorded their respective statements with regard to validity of compromise. As per the report, compromise arrived at between the parties is genuine and without any pressure or coercion from any corner. Now no dispute is pending between the parties.;