- (1.) Prayer made in the petition filed by the petitioners under Section 482 Cr.P.C. is for quashing of FIR No.63 dated 26.4.2012 under Sections 384, 389, 342, 506 and 120-B IPC and 67-A of the Information Technology Act registered at Police Station City Sunam, District Sangrur.
(2.) The aforementioned FIR was registered on the basis of complaint submitted by respondent No.2-Chander Shekhar. Quashing of the same is sought on the ground that with the intervention of the respectables and members of the Panchayat, a compromise had been effected between the petitioners and respondent No.2. In terms of the compromise, respondent No.2 did not want to pursue the case any further. Copy of the compromise deed dated 18.12.2013 stands appended with the petition as Annexure P-2.
(3.) On the last date of hearing, this Court had directed the petitioners on the one hand and respondent No.2, on the other, to appear before the trial Court for getting their statements recorded with regard to the compromise. The said Court, after recording their statements, was required to opine about the genuineness of the compromise, while submitting its report. Pursuant to the above, report has been received from Sub Divisional Judicial Magistrate, Sunam wherein it is stated that respondent No.2-Chander Shekhar appeared alongwith his counsel on 25.4.2014 and got recorded his statement that at the intervention of the respectables of the society the matter stood compromised and, therefore, he did not want to proceed any further in the matter. Subsequent thereto, all the petitioners also appeared and got recorded their joint statement, wherein they reiterated the factum of compromise. Accordingly, while submitting its report, the trial Court observed that the compromise stood arrived at between the parties without any pressure or coercion and, therefore, appeared to be genuine. Alongwith the report, the trial Court has appended the statements of the parties.;