- (1.) By way of this petition under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, 'the Code'), petitioners, the accused in First Information Report (for short, 'FIR') No. 267 dated 16.09.2011 (Annexure P-1) recorded under Sections 406/498-A/506 of the Indian Penal Code, 1860, (for short, 'the IPC') at Police Station Saran, District Faridabad seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No.2, as evidenced by the compromise dated 21.03.2014 (Annexure P-2).
(2.) Vide order dated 07.05.2014, learned trial Court was asked to record statements of the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. The learned Judicial Magistrate 1st Class, Faridabad has submitted a report dated 01.07.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.
(3.) FIR (Annexure P-1) was recorded on the statement of Shweta, respondent No.2, levelling allegations of demand of dowry and cruelty against the petitioners.;