- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 72 dated 4.3.2008, under Section 363, 365, 364-A, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Sector-55, Faridabad, District Faridabad and all the subsequent proceedings arising therefrom in view of compromise arrived at between the parties.
(2.) Learned counsel for the parties have submitted that the FIR in question was the result of matrimonial dispute between the parties. Now with the intervention of relatives and friends, parties have arrived at a compromise. Learned counsel for the petitioners has further submitted that now the parties have decided to dissolve their marriage by way of mutual consent and petition in this regard is pending for 21.11.2012.
(3.) Vide order dated 27.9.2012, parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and send its report qua the genuineness of the compromise.;