- (1.) Petitioners, namely, Darshan Singh, Ram Singh, Kuldeep Singh, Lachman Singh, Gurmeet Kaur and Balwinder Kaur have filed this petition under Section 482 Cr.P.C. for quashing of First Information Report (for short 'FIR') No.81 dated 15.08.2010, under Sections 451, 427, 506, 148 read with Section 149 of Indian Penal Code (for short 'IPC') registered at Police Station Longowal, District Sangrur, on the basis of compromise effected between the parties. Said FIR was registered on the basis of statement of complainant-Jagar Singh. During the pendency of the proceedings, a compromise was effected between the parties and complainant has no objection in quashing of the FIR and other proceedings. Notice of motion in the case was issued on 06.11.2013 and vide order dated 04.02.2014, parties were directed to appear before the trial Court for recording of their statements with regard to compromise and the trial Court was also directed to send a report in this regard along with statements of the parties.
(2.) In response to the said directions issued by this Court, a report in this regard along with the statements of the parties have been received, which are on record wherein factum of compromise has been affirmed. It has been mentioned in the report that the compromise effected between the parties is genuine and is without any threat or pressure from either side. Petitioners as well as complainant have stated in their respective statements that they have compromised the dispute. Complainant-Jagar Singh has specifically stated in his statement that the accused persons are closely related to him and now all of them are living peacefully in a familiar atmosphere and he does not want to proceed with the FIR.
(3.) Learned State counsel has filed reply in the Court and the same is taken on record.;