- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has sought quashing of FIR No. 296 dated 18.12.2008 (Annexure P-1), under Sections 406/ 498-A of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Division No.7 District Ludhiana and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Vide order dated 7.12.2011, parties were directed to appear before the trial Court for recording of their statements and the trial Court was directed to send its report as to whether the compromise had been arrived at between the parties or not.
(3.) In pursuance to the said order, the trial Court, after recording the statements of the parties, has forwarded the same to this Court.;