- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 266 dated 25.7.2012 registered at police station Kharkhoda District Sonepat (Annexure P-1), under Sections 148,149, 323, 452, 427, 506 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that with the intervention of the relatives and friends, the parties have arrived at a compromise.
(3.) Respondent No.2 and injured Ganesh, Subhash and Sanjeet are present in person and have admitted the factum of compromise effected between the parties and have stated that they have no objection in case the FIR in question is ordered to be quashed. Injured Ganesh, Subhash and Sanjeet have tendered their affidavits on record in this regard. Affidavit of complainant-respondent No.2 is already on record in this regard.;