- (1.) Prayer in this petition is for quashing of FIR No. 210, dated 20.9.2011 (Annexure P-1), under Sections 323, 325 and 326 read with Section 34, IPC, registered at Police Station, City, Ferozepur, and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Vide order dated 2.4.2014, this Court had directed the affected parties to appear before the learned Trial Court for getting their statements recorded with regard to the compromise. The said Court was also directed to ensure and send its report with regard to the genuineness or any threat or coercion put to the aggrieved persons for entering into the compromise. The said Court was also directed to verify the factum of the signatures of all the petitioners and the private respondents on the compromise.
(3.) At the outset, learned counsel for the petitioners submits that the present petition was filed by Kewal son of Hadyat, Kalu son of Sahba, Hadyat son of Khushi Ram and Raji @ Raj son of Ladhu, all residents of Basti Sheikhan Wali, Police Station, City, Ferozepur. She further submits that though the affected persons were directed to appear before the learned Trial Court on 25.4.2014, but somehow they could not appear on the date fixed by this Court and subsequently appeared before the learned Chief Judicial Magistrate, Ferozepur, on 7.7.2014 for the purpose of recording of their statements with regard to the compromise. She further states that in the meantime petitioner No. 3, Hadyat son of Khushi Ram, has since died on 18.6.2014, therefore, his statement could not be recorded by the learned Court below. The factum of death of petitioner No. 3-Hadyat has been admitted by the learned counsel for the State on instructions from HC Binder Singh of Police Station, City, Ferozepur. Learned counsel for respondent Nos. 2 and 3 also admitted the said fact.;