- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR no.98 dated 30.10.2011 under Sections 308/341/323/34 IPC, registered at police station Chabbewal, District Hoshiarpur, Annexure P1, and all other consequential proceedings arising therefrom on the basis of compromise, Annexures P2 and P3, having been entered between the parties.
(2.) I have heard learned counsel for the parties and have gone through the record.
(3.) It has been stated by learned counsel for the parties that they belong to same village and that dispute has since been settled due to intervention of respectable persons and relatives.;