- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 12 dated 19.1.2012, under Sections 409, 465, 467, 468, 471 read with Section 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Machhiwara, District Khanna (Annexure P-1) and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties(Annexure P2).
(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables.
(3.) Respondent No. 2-Manjit Kaur is present in person alongwith her counsel and has admitted the factum of compromise between the parties. She has stated that she has no objection, if the FIR is ordered to be quashed. She has tendered her affidavit on record in this regard.;