- (1.) The present petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 31 dated 8.3.2011, registered under Sections 382 & 34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Kharar, District S.A.S.Nagar and all the subsequent proceedings on the basis of the compromise deed (Annexure P2).
(2.) Vide order dated 13.2.2015, a Co-ordinate Bench of this Court has directed the parties to get their statements recorded before the trial Court. The trial Court was also directed to send his/her report with regard to the validity or otherwise of the compromise after recording the statements of the concerned parties.
(3.) In compliance of the aforesaid order, report has been received from the learned Judicial Magistrate Ist Class, Kharar through the learned District & Sessions Judge, Rupnagar along with the copies of the statements of the parties. In the report, it is stated that the compromise, effected between the parties, appears to be genuine and correct. He further stated that neither any case is pending between the parties nor any proclaimed offender proceedings are pending against any of them in the present case.;