(1.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners have sought quashing of FIR No. 347 dated 12.10.2008 (Annexure P -1) registered at Police Station Samalkha District Panipat under Sections 323/ 325/ 452/ 506/ 34 of the Indian Penal Code, 1860 ('IPC' for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived between the parties. Vide order dated 16.8.2013, parties were directed to appear before the trial court and the trial Court was directed to record their statements and submit its report qua the genuineness of the compromise effected between the parties.
(2.) IN pursuance to the said order, trial Court, after recording the statements of the parties, has reported that the compromise effected between the parties is genuine and free from any pressure or coercion. Respondent No.2 is present in person and has admitted the factum of compromise effected between the parties. He has further stated that he has no objection in case the FIR in question is ordered to be quashed and has tendered his affidavit on record in this regard.
(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another 2012 (4) RCR (Crl.) 543, has held as under: -