- (1.) Prayer in the present petition is for quashing of FIR No.31 dated 8.3.2014, under Sections 363 and 366-A IPC, registered at Police Station Dehlon (Annexure P-1) alongwith all consequential proceedings on the basis of compromise (Annexure P-4) and affidavits (Annexures P-5 and P-6). Vide order dated 30.10.2015, this Court has directed the parties to appear before the trial Court to get their statements recorded and the learned Magistrate was directed to forward a report about the genuineness of the compromise to this Court.
(2.) In compliance of the order dated 30.10.2015, the parties have appeared before the learned Magistrate on 26.11.2015 for getting their statements recorded.
(3.) The report dated 02.12.2015 received from the learned Judicial Magistrate 1st Class, Ludhiana, reveals that the compromise has been effected between the parties without any undue pressure. The statement made by complainant Kamaljit Kaur before the Judicial Magistrate 1st Class, Ludhiana on 26.11.2015 reads as under :- "I have compromise the matter with the accused with the intervention of respectables of our society without any pressure and undue influence. My daughter Soni married with accused Balwan and she will be remain with accused Balwan. I have no objection if the present FIR be quashed against the accused Balwan Singh s/o Rajpal Singh r/o Village Mator, District Kaithal, Haryana.";