- (1.) Prayer in this petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 81, dated 26.4.2013 (Annexure P-1), under Section 382, IPC, registered at Police Station, Dasuya, District Hoshiarpur, and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Vide order dated 1.10.2013, the affected parties were directed to appear before the learned Chief Judicial Magistrate/Area Judicial Magistrate for getting their respective statements recorded with regard to the veracity of the compromise (Annexure P-2). The said Court was also directed to send its report.
(3.) In compliance of the above, the complainant/ respondent No. 2, Satwant Kaur, as well as the petitioner, Jaswant Singh, did appear before learned Chief Judicial Magistrate, Hoshiarpur, and got recorded their statements with regard to the compromise. The report from the learned Court below has been received and the operative part thereof reads as under:- " In pursuance of above order, statement of complainant Satwant Kaur and that of accused Jaswant Singh were recorded on 24.10.2013. In their statements, complainant Satwant Kaur and accused Jaswant Singh submitted that with the intervention of respectables, they have entered into compromise without any pressure or coercion. Both the parties stated that now they have no grudge against each other. They further stated that this compromise will lead peace and harmony among them. Complainant Satwant Kaur stated that she has no objection, if proceedings of this case be quashed as she does not want to proceed with the case. In view of statements of the parties, it appears to the court that parties have compromised the matter at their own accord and it appears to voluntary and genuine.";