- (1.) Prayer in this petition is for quashing of FIR No. 67, dated 9.4.2014, under Sections 354 and 506 read with Section 34, IPC, registered at Police Station, City South, Moga, and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Vide order dated 31.7.2014, the affected parties were directed by this Court to appear before the learned Chief Judicial Magistrate, Moga, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send his/her detailed report in that regard alongwith copies of the statements to this Court on or before the date fixed.
(3.) In compliance of the above, both the petitioners, namely, Bhupinder Pal Singla and Raj Kumar Mittal @ Raja Ram as well as respondent No. 2/complainant - prosecutrix (name concealed in view of the provisions of Section 228-A, IPC) did appear before learned Chief Judicial Magistrate, Moga, and got recorded their respective statements with regard to the compromise. Respondent No. 2/complainant - prosecutrix suffered the following statement: " Above titled case FIR No. 67, dated 9.4.2014, under Sections 354, 506, 34 IPC was registered against accused Raj Kumar and Bhupinder Pal on my statement. Now matter has been compromised with accused at the intervention of respectables of the society. I am left with no grudges against the accused. I have no objection if FIR be quashed. I am making my statement out of my own free will without pressure from any corner. No other case is pending between me and accused persons.";