- (1.) Prayer in this petition is for quashing of FIR No. 99, dated 3.6.2007, under Sections 406, 420, 467, 468 and 471, IPC, registered at Police Station, Patran, District Patiala, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 11.12.2012, the affected parties were directed by this Court to appear before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, all the three petitioners, namely, Pawan Kumar, Kewal Krishan and Harbilas as well as respondent No. 2/complainant, Sanjay Singla, did appear before learned Sub-Divisional Judicial Magistrate, Samana, and got recorded their respective statements with regard to the compromise. Respondent No. 2/complainant, Sanjay Singla, suffered the following statement: " I have compromised the matter in dispute with the accused persons amicably and I have no objection if the present FIR and all the consequential proceedings arising therefrom are quashed. The statement of mine is volunteered and without any pressure, threat or coercion. The compromise annexed with the petition U/S 482 Cr.P.C is from my free will and is voluntarily and is not obtained by any threat or coercion.";