- (1.) Petitioners-Amritpal Singh, Iqbal Singh, Ujagar Singh, Basant Kaur and Avtar Singh have approached this Court by way of filing the present petition for quashing of FIR No.42 dated 28.05.2013 registered under Sections 498-A, 323, 148, 120-B IPC read with Section 149, IPC, at Police Station Sadar Budlada, District Mansa along with all consequential proceedings arising therefrom, on the basis of compromise.
(2.) Learned counsel for the parties submit that the dispute between the parties has been settled by way of compromise and the complainant-respondents No.2 and 3 have no objection in quashing of FIR, in question, and other proceedings arising therefrom. Notice of motion was issued in the present case on 25.10.2013 and vide order dated 04.03.2014, the directions were issued to the parties to appear before the trial Court for recording of their statements with regard to compromise.
(3.) In response to directions issued by this Court, the statements of the parties were recorded before Sub Divisional Judicial Magistrate, Budhlada and after recording of their statements, a report has been sent, wherein, it has been mentioned that the compromise between the parties is without any pressure from either side and the same is genuine. In the statements of the parties, the factum of compromise has been affirmed. It has also been stated therein that the compromise between the parties is as per their free will and without any pressure. Complainant-respondents No.2 and 3 have also stated in their respective statements that they have no grudge against the accused and the compromise has been entered into between the parties with the intervention of family members and respectables of the society.;