- (1.) Prayer in this petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 198, dated 1.11.2011, under Sections 406 and 420, IPC, registered at Police Station, Tanda, Tehsil Dasuya, District Hoshiarpur, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 12.3.2014, the affected parties were directed to appear before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was directed to send its detailed report in that regard alongwith copies of the statements to this Court.
(3.) In compliance of the above, both the petitioners, namely, Nirmal Singh and Paramjit Singh, as well as respondent No. 2/complainant, Satnam Singh, did appear before learned SubDivisional Judicial Magistrate, Dasuya, and got recorded their respective statements admitting the factum of the compromise. The copies of the statements suffered by the private parties with regard to the compromise along with the report of the learned Court below have been received. Respondent No. 2/complainant, Satnam Singh, suffered the following statement:- " A criminal case FIR No. 198, dated 01-11-2011, U/S 420, 406 IPC, PS Tanda has been registered by the PS Tanda on my statement against the accused Paramjit Singh and Satnam Singh (Nirmal Singh ). That now with the intervention of the respectables, a compromise has been effected between me and accused Paramjit Singh and Nirmal Singh. The accused Nirmal Singh issued the cheque Nos. 735423 and 735422 to me and after the compromise the accused party filed a Cr. Misc. No. 8832- 2014 petition U/S 482 of Cr.P.C of Punjab and Haryana High Court for quashing the above said FIR as per the directions of the Punjab and Haryana High Court, Chandigarh. I am recording my statement today in the Court. I have no objection if the FIR No. 198, dated 01.11.2011 be quashed.";