- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 186 dated 29.8.2009 registered at police station B-Division, Amritsar (Annexure P-1), under Sections 420, 406, 506, 467, 468, 471, 120-B of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioner has submitted that with the intervention of the relatives and friends, the parties have arrived at a compromise.
(3.) Respondent Nos.2 and 3, who are present in person along with their counsel, have admitted the factum of compromise effected between the parties and have stated that they have no objection in case the FIR in question is ordered to be quashed. They have tendered their affidavits on record in this regard.;