INDERJIT SINGH, J. - (1.) THIS petition has been filed by petitioners Kuldeep Singh and Karamjit Singh under Section 482 Cr.P.C. for quashing of FIR No.112 dated 2.6.2007 (Annexure -P.1) registered for the offences under Sections 420 and 406 IPC at Police Station Bholath, District Kapurthala and all other subsequent proceedings arising therefrom, on the basis of compromise dated 25.7.2013 (Annexure -P.2).
(2.) ON 1.8.2013, learned trial Court was directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure -P.2) after recording the statements of all the concerned parties. In compliance of the above, the learned Judicial Magistrate Ist Class, Kapurthala has sent her report vide letter dated 21.9.2013, wherein statements of complainant Harbhajan Singh and accused - petitioners Karamjit Singh and Kuldeep Singh have been recorded. The complainant has admitted the factum of compromise with the accused - petitioners. He has also admitted that said compromise was effected voluntarily of his own free wish and volition, without any pressure, coercion or undue influence from any side and he has no objection if the above said FIR is quashed. Learned Assistant Advocate General, Punjab, on instructions from the Investigating Officer, and learned counsel for the complainant - respondent No.2 admit the factum of compromise and have no objection if the impugned FIR and all other subsequent proceedings arising therefrom are quashed.
(3.) I have heard learned counsel for the petitioners and learned Assistant Advocate General, Punjab for the respondent -State and learned counsel for the complainant -respondent No.2 and have gone through the record.;