- (1.) Surinder Singh and Parminder Singh, the petitioners have filed this petition under the provisions of section 482 Cr. P. C. for quashing of FIR No. 180 dated 22.10.2011 registered at Police Station Sultanwind, District Amritsar, for an offence punishable under section 420 of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties. A written compromise between the parties is placed on record as Annexure P1 where it is shown that the matter stands settled between the parties.
(2.) Besides State counsel, respondent no. 2 represented by his counsel, Mr. Subhash Chand, Advocate is appearing before the court.
(3.) He has been identified by Harmanjit Singh, ASI, Police Station Sultanwind, District Amritsar. He has also filed his affidavit asserting that the matter stands compromised between the parties.;