- (1.) This is a petition under Section 482 Cr.P.C. seeking quashing of FIR No. 145 dated 14.08.2009 registered against the petitioner under Sections 406/420 IPC at police station Samrala, District Ludhiana on the basis of compromise dated 15.03.2010 (Annexures P-2 to P-7).
(2.) Mr. S.S. Siao, Advocate has put in appearance on behalf of respondents No. 5. He at the outset submits that there is no compromise between the parties and thus proceedings before the trial court may be allowed to continue.
(3.) Heard.;