- (1.) This petition has been filed under Section 482, Code of Criminal Procedure, praying for quashing of FIR No.300 dated 19.12.2008 under Sections 323, 406, 498-A, 506, 34, Indian Penal Code, Police Station, Kundli, District Sonepat (Annexure P- 1) and subsequent proceedings, on the basis of compromise dated 25.5.2011 (Annexure P-2).
(2.) It has been brought out that the disputes were referred to the Mediation Centre. The disputes have been settled by way of agreement, which has been placed on record as Annexure P-2.
(3.) A sum of Rs. 3,50,000/- has been paid to respondent No.2, which fact is admitted by learned counsel for respondent No.2. The parties have already approached the Family Court to seek divorce by way of mutual consent, which fact is also admitted by learned counsel for respondent No.2.;