- (1.) The present petition under Section 482, Cr.P.C., has been filed by the petitioners, namely, Malkiat Kaur wife of Gurbax Singh and Kulwant Singh Gill @ Rajwinder Singh son of Gurbax Singh, both residents of Mansoorwal Kala, Tehsil Zira, District Ferozepur, presently residing at 3581, North Parkway Drive, APT No. 125, Fresno, CA 93722 (USA), for quashing of FIR No. 88, dated 14.7.2012 (Annexure P-1), under Sections 120-B, 406 and 498-A, IPC, registered at Police Station, Ghal Khurd, District Ferozepur, and all the consequential proceedings arising therefrom, on the basis of the compromise (Annexure P-2).
(2.) Vide order dated 21.1.2014, the affected parties were directed to appear on 24.2.2014 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was directed to ensure that the compromise was voluntary and without any threat or coercion and to send the report about the genuineness of the compromise along with original statements of parties and the terms of the written compromise to this Court before the adjourned date.
(3.) In compliance thereof, the complainant-respondent No. 2, Gurpreet Kaur, did appear before the learned Court below and got recorded her statement with regard to the compromise. Since the petitioners, Malkiat Kaur and Kulwant Singh Gill @ Rajwinder Singh, were residing in the foreign country, therefore, they could not appear before the learned Trial Court on 24.2.2014. Thereafter, vide order dated 20.5.214 this Court had directed the petitioners to appear through their special attorney before the learned Trial Court and to make statement with regard to the compromise. In compliance thereof Gurbhej Singh son of Gurcharan Singh, resident of village Sheikhwan, Tehsil Zira, District Ferozepur, attorney of the petitioners, did appear before the learned Court below on 25.7.2014 and got recorded his statement with regard to the compromise. The reports dated10.3.2014 and 30.8.2014 from the learned Trial Court have also been received stating that the compromise between the private parties was genuine one.;