- (1.) This petition under section 482 Cr.P.C has been filed for quashing of the FIR No. 195 dated 4.11.2001, under sections 323/326/34 IPC, registered at Police Station Adamur, Jalandhar and all the subsequent proceedings arising therefrom.
(2.) The Ld. State counsel, on instructions from ASI Harpal Singh, P.S Adampur, Jalandhar states that the matter between the parties stand compromised. Reply by way of affidavit of respondent No. 2 is filed in the court, which is taken on record.
(3.) A perusal of the reply shows that the matter between the parties was settled amicably, with the intervention of relatives and respectables. The complainant-respondent No.2 has no grievance against the petitioner and he does not want to proceed with the case and has no objection if the FIR is quashed.;