- (1.) Petitioners have filed this petition under Section 482 Code of Criminal Procedure for setting aside the order dated 21.8.2009 (Annexure P-10) passed by the Additional Sessions Judge (FTC) Adhoc, Tarn Taran.
(2.) Reply filed on behalf of respondent No.2 is taken on record.
(3.) Learned counsel for respondent No.2 has submitted that now during the pendency of the petition, the parties have arrived at a compromise. There was civil as well as criminal litigation pending between the parties and now with the intervention of relatives and friends, the parties have settled all their disputes.;