- (1.) Nitin @ Lally and two others have filed this petition under Section 482 of the Code of Criminal Procedure (in short, Cr. P.C.), for quashing FIR No.28 dated 18.03.2011 (Annexure P-1) under Sections 452, 427, 506, 148, 149 of IPC registered at Police Station Division No.3, Jalandhar, in view of compromise effected with respondent No.2- complainant, who has furnished affidavit Annexure P-3 regarding compromise.
(2.) Learned counsel for respondent No.2-complainant states that respondent No.2 has effected compromise with petitioners and has furnished affidavit Annexure P-3 regarding compromise and, therefore, respondent No.2-complainant has no objection to the quashing of the impugned FIR.
(3.) I have heard learned counsel for the parties and perused the case file.;