REKHA MITTAL, J. - (1.) THE petitioners have prayed for quashing of FIR No. 64 dated 4.4.2009 for offence under Sections 406, 498 -A of the Indian Penal Code (in short "IPC"), registered at Police Station, Shimlapuri, District Ludhiana on the basis of compromise.
(2.) AFFIDAVIT of Renu Bala, complainant filed in court, is taken on record. The parties were directed to appear before the trial court/Illaqa Magistrate on 25.4.2014 to get their statements recorded with regard to genuineness of compromise. A report has been submitted by the Judicial Magistrate Ist Class, Ludhiana wherein it has been reported that the statements of the petitioners and respondent No.2(complainant) have been recorded and the statements made by the parties in the Court reveal that they have voluntarily entered into a compromise with an intention to live in peace and harmony. Counsel for respondent No. 2 has conceded to the fact that the parties have settled their dispute way of compromise and respondent No. 2 (complainant) has got no objection if the aforesaid FIR and proceedings emanating therefrom are ordered to be quashed.
(3.) MR . Amarinder Singh Klar, AAG, Punjab has put in appearance on behalf of respondent No.1. He has not disputed correctness of assertions of the petitioners and respondent No.2 (complainant) that the matter has been settled by way of compromise between the parties. I have heard counsel for the parties and perused the case file.;