- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 44 dated 08.5.2011 (Annexure P-1), under Sections 452/323/34 of the Indian Penal Code ('IPC' for short), registered at Police Station Sandour District Sangrur and 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 the relatives and respectables.
(3.) Respondent No. 2-Jaswinder Singh is present in person and has been identified by Head Constable-Jagtar Singh, who has come to assist the learned State counsel.;