(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.163 dtd. 11/7/2018 under Ss. 420, 120-B IPC, Sec. 24 of the Immigration Act and Sec. 13 of Punjab Prevention of Human Smuggling Act, 2012 registered at Police Station Meharban, District Police Commissionerate, Ludhiana and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.
(2.) Vide order dtd. 25/4/2019, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and submit a report regarding number of persons arrayed as accused in the FIR; whether any accused is proclaimed offender; whether the compromise is genuine, voluntary and without any coercion or undue influence and whether any accused person is involved in any other FIR. The trial Court was also directed to record the statement of the Investigating Officer as to how many victims/complainants are there in the FIR.
(3.) A report dtd. 15/5/2019 has been submitted by the Judicial Magistrate 1st Class, Ludhiana, wherein it has been reported that statements of the petitioner and respondent No.2 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will. The trial Court has also recorded the statement of Investigating Officer wherein he has stated that neither the complainant nor accused have been declared proclaimed person. He has further stated that no other case is pending against them.