- (1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.22 dated 01.02.2009, under Section 365/34 of the Indian Penal Code ('IPC' in short) (Sections 506, 109 & 120-B IPC added later on), registered at Police Station Phase VIII, SAS Nagar, Mohali and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of relatives and friends.
(3.) Respondents No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties. He has stated that he has no objection if the FIR in question is ordered to be quashed. He has tendered his affidavit on record in this regard.;