- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 195 dated 19.6.2010 under Section 323, 325, 34 of the Indian Penal Code ('IPC' for short) registered at Police Station Madlauda, District Panipat (Annexure P-1) on the basis of compromise dated 25.9.2012 (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that both the parties had lodged criminal complaints against each other and now with the intervention of relatives and friends, they have amicably settled their disputes.
(3.) Respondent No.2 is present in person along with his counsel and has admitted the factum of compromise and the contents of his affidavit (Annexure P-2). Respondent No.2 has further stated that he shall not pursue the complaints given by him against the higher officials of petitioner No.1. He has further stated that he has no objection if the FIR in question is ordered to be quashed.;