- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 141 dated 9.5.2009 (Annexure P-1), under Sections 420,406,506 of the Indian Penal Code (for short 'IPC') and Section 10/24 of the Immigration Act ('the Act' for short), registered at Police Station Pehowa District Kurukshetra and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioner has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables of the area.
(3.) Learned counsel for respondent No.2 has submitted that Mohar Singh-respondent No.2 is residing at abroad and he has authroized his son- Lakhbir Singh to appear on his behalf.;