- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.86 dated 21.7.2010 (Annexure P-1), under Sections 323, 341, 506, 34 and 308 (added later on) of the Indian Penal Code ('IPC' for short), registered at Police Station Division No.4 District Ludhiana and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that with the intervention of the respectables and friends, parties have arrived at a compromise Respondent No.2, who is present in person along with his counsel, has admitted the contents of the compromise (Annexure P- 2), arrived at between the parties, and his affidavit (Annexure P-3).
(3.) He has further submitted that he has no objection in case the FIR is ordered to be quashed.;