- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No.29 dated 21.5.2011 under Sections 382 and 120-B IPC, registered at Police Station City, Budhlada, District Mansa (Annexure P-1) on the basis of compromise (Annexure P-2).
(2.) Petitioner No.1 and respondent No.2 are step brothers whereas petitioner Nos.2 and 3 are cousins of respondent No.2. The FIR has been registered due to a dispute regarding execution of sale deed.
(3.) During pendency of investigation better sense has prevailed and both the parties have compromised the matter vide compromise deed dated 14.7.2011 (Annexure P-2). The complainant has settled the dispute with his step brothers and he does not want to take any action against his brother Baljit Singh and the sons of his maternal uncle namely Baljinder Singh and Hardeep singh.;