Nirmaljit Kaur, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 113 dated 24.11.2010 under Sections 307/452/324/323/34 IPC (later on deleted Sections 307, 452, 34 IPC and added Section 326 IPC vide report Zimni dated 31.12.2010) Police Station Bari Wala, District Muktsar and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) THE FIR in question was got registered by Respondent No. 2. However, the matter has been compromised due to the intervention of the respectables of the area. Compromise deed (Annexure P -3) has already been placed on record to this effect. Sections 307, 452, 34 IPC was deleted.
(3.) THE parties are present in the Court along with their respective counsel. Learned Counsel for the private Respondents has placed on record the affidavits of Respondents No. 2 and 3 admitting the factum of compromise. As per the said affidavits, Respondents No. 2 and 3 have no objection if the FIR in question is quashed.;