MAHAVIR S.CHAUHAN, J. - (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.79 dated 21.06.2013 (Annexure P -1) recorded, under Sections 307, 328, 406, 498 -A, 323, 324 and 120 -B of the Indian Penal Code, 1860 (for short, 'IPC'), at Police Station, Jamalpur, Ludhiana (Sections 307, 328 and 406, IPC, were deleted lateron), seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No.2 vide compromise/agreement dated 30.11.2013 (Annexure P -2). FIR (Annexure P -1) was recorded on the statement of Harjit Kaur, respondent No.2, levelling allegations of demand of dowry, cruelty and for administering some poisonous substance, against the petitioners. Now, with the intervention of respectables and friends, both the parties have compromised the matter and have no grudge against each other.
(2.) WHILE issuing notice of motion, learned Chief Judicial Magistrate 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 Chief Judicial Magistrate, Ludhiana, has submitted a report dated 09.01.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. Complainant/respondent No.2, who is being represented by her counsel, has no objection if the afore -stated FIR and proceedings arising therefrom are quashed, as she has settled the matter with the petitioners by way of compromise.
(3.) STATE Counsel also has no objection if the petition is accepted. From the above it is established that the parties to the lis have resolved their inter se dispute amicably and have resolved to live in peace and harmony.;