Naresh Kumar Sanghi, J. - (1.) PRAYER in this petition is for quashing of FIR No. 226, dated 25.5.2008, under Sections 148, 285, 323, 324, 325 and 326 read with Section 149, IPC, and Section 25 of the Arms Act, registered at Police Station, Sadar, Palwal, and all the consequential proceedings arising therefrom, on the basis of the compromise.
(2.) VIDE order dated 21.1.2014, the affected parties were directed to appear on 10.2.2014, before the learned Trial Court for getting their respective statements with regard to the compromise recorded. The said Court was also directed to submit its detailed report in that regard along with copies of the statements to this Court on or before the adjourned date. In compliance of the above order, all the petitioners, namely, Jagdish, Bishan, Amit, Pardeep and Shyambati, as well as respondent Nos. 2 to 5, namely, Naval Dei, Bimlesh, Gyan Singh and Saroj Bai, did appear before the learned Judicial Magistrate 1st Class, Palwal, and got recorded their respective statements with regard to the compromise. The certified copies of the said statements have been produced today in the Court by the learned counsel for the private respondents, which are taken on record.
(3.) RESPONDENT Nos. 2 to 5 in their statements stated that they had effected a compromise with the petitioners. Similar statements were suffered by the petitioners. The report received from the learned Trial Court reveals that the compromise effected between the parties is without any fear and coercion. The same has been effected so that the parties can live peacefully in future.;