Sabina, J. - (1.) PETITIONERS have filed this petition under Section 482 of the Code of the Criminal Procedure, 1973 (in short 'Code of Criminal Procedure') seeking quashing of FIR No. 20, dated 5.3.2004 registered under Sections 406, 498 -A, 354, 506 of the Indian Penal Code (in short 'Indian Penal Code') at Police Station Civil Lines, Police District Batala alongwith all the subsequent proceedings arising therefrom on the basis of compromise.
(2.) LEARNED Counsel for the Petitioners has submitted that now with the intervention of the relatives and friends the parties have arrived at a compromise. Learned Counsel for the Petitioners has further submitted that Petitioner No. 3 and Respondent No. 2 have got a decree of divorce on the basis of mutual consent and now both of them have got remarried. Mota Singh, Petitioner No. 1, who is present in person has stated that he will withdraw the complaint filed by him against the Respondent No. 2 and her relatives under Section 500 Indian Penal Code, which is pending for 1.11.2011 before the trial Court.
(3.) RESPONDENT No. 2, who is present in person alongwith her counsel has admitted the factum of compromise between the parties and the contents of the affidavit (Annexure P -2). She has stated that she has No. objection if the FIR in question is ordered to be quashed.;