MAHAVIR S.CHAUHAN, J. - (1.) HEARD .
(2.) FIR No. 230 dated 28.4.2008, under Sections 448/506/120 -B of the Indian Penal Code, 1860 (for short,'IPC'), recorded at Police Station, Sector 34, Chandigarh, on the statement of respondent No.3 -Ram Narain alleging that petitioners had stocked the scrap material in his plot forcibly. However, now they have settled the matter with private respondents. The parties claim to have compromised the matter vide deed of compromise dated 20.7.2013 (Annexure P2). To find out the veracity of the compromise as regards its genuineness and consent of parties, vide order dated 1.5.2014, a report was sought from the learned trial Magistrate, who, vide his report dated 14.5.2014 has stated that after recording statements of the parties concerned, it is found that the compromise has been effected by the parties of their free will and consent and is without any pressure.
(3.) THE complainant, being represented through counsel, and the learned State counsel have no objection to the quashing of the FIR.;