- (1.) The present petition under Section 482, Cr.P.C., has been filed by the petitioners, namely, Kalwant Singh Bhatia and Amarjit Sahay, for quashing of FIR No. 206, dated 23.9.2009, under Sections 323, 452 and 506, IPC, registered at Police Station, Sushant Lok, Gurgaon, and all the consequential proceedings arising therefrom, on the basis of the compromise.
(2.) Vide order dated 21.2.2014, this Court had directed the affected parties to appear on 10.3.2014 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit a detailed report in that regard along with copies of the statements on or before the date fixed by this Court.
(3.) In compliance thereof, the copies of the statements of Kalwant Singh Bhatia (petitioner No. 1), Amarjit Sahay (petitioner No. 2) and Navleen Kler Bhatia (respondent No. 3) along with the report dated 3.4.2014 of learned Judicial Magistrate Ist Class, Gurgaon, have been received. In her statement, Navleen Kler Bhatia (respondent No. 3) stated that she had effected a compromise (Ex.PA) with the accused and she did not want to continue with the present case and she had no objection if the case was quashed. Similar statements were suffered by both the petitioners.;