- (1.) Prayer in this petition is for quashing of FIR No.279 dated 15.7.2010 under Sections 148, 149, 323, 342 and 506 IPC registered at Police Station Barwala, District Hisar (Annexure P-1) and all subsequent proceedings arising therefrom including the judgment of conviction dated 18.3.2015 and order of sentence dated 19.3.2015 passed by the Judicial Magistrate 1st Class, Hisar on the basis of compromise dated 10.12.2015 (Annexure P-3).
(2.) This Court vide order dated January 12, 2016 had directed the parties to appear before the appellate Court for recording their respective statements with regard to compromise/settlement and the appellate Court was directed to send its report qua the genuineness of said compromise.
(3.) Pursuant to the aforesaid order, the parties have appeared before learned Additional Sessions Judge, Hisar and have got their statements recorded. On the basis of the statements so recorded by the parties, learned appellate Court has submitted his report dated 9.3.2016 to the effect that the statements have been made by the parties voluntarily and without any pressure.;