MAHAVIR S.CHAUHAN, J. - (1.) BY way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioners, the accused, in First Information Report (for short, FIR) No. 77, dated 12.05.2007 (Anneuxre P/1), under Section(s) 382, 148, 149 of the Indian Penal Code (for short, the IPC), Police Station City Barnala, District Barnala, seek quashing of the FIR saying that the matter has been amicably settled between them and the Complainant as evidenced by the deed of compromise, Annexure P/2.
(2.) WHILE issuing notice of motion, the learned Illaqa 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 Chief Judicial Magistrate, Barnala has submitted a report dated 29.11.2013, 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 present in the Court, has given his consent to go with compromise and has no objection if the FIR and proceedings arising therefrom are quashed. FIR was lodged by respondent No.2 -Angej Singh on the allegations that some unknown persons had snatched his vehicle. Now, in the compromise, he has said that the FIR was lodged by him under some misunderstanding and with the intervention of union members, he has decided to resolve the matter amicably.
(3.) FROM the above it is established that parties to the lis have resolved the inter se dispute amicably in order to live in peace and harmony.;