- (1.) Petitioners, namely, Jatinder Kumar, Sunita Devi and Pala Ram have filed this petition under Section 482 Cr.P.C. for quashing of First Information Report (for short 'FIR') No.241 dated 05.11.2011, under Sections 406, 420 and 120-B of Indian Penal Code (for short 'IPC') registered at Police Station Adampur, District Jalandhar, on the basis of compromise effected between the parties.
(2.) Learned counsel for the petitioners submits that the dispute between the parties has been settled as the amount has been returned to the complainant and the complainant has no objection in quashing of the FIR.Vide order dated 20.05.2014, parties were directed to appear before the trial Court for recording of their statements with regard to compromise and the trial Court was also directed to send a report in this regard along with statements of the parties.
(3.) In response to the said directions issued by this Court, a report in this regard along with the statements of the parties have been received, which are on record wherein factum of compromise has been affirmed. It has been mentioned in the report that the compromise effected between the parties is genuine and the same is without any pressure or undue influence from either side. On perusal of statements of the parties and specifically, statement of complainant-Gobind Rai, it is clear that the compromise is there between the parties and the complainant has no objection in quashing of the FIR. It has also been mentioned that there is no other case pending between the parties, which shows that the parties are not habitual offenders.;