- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 256 dated 1.12.2009 (Annexure P-1), under Section 498-A, 406 of the Indian Penal Code ('IPC' for short), registered at Police Station Gobindgarh, District Fatehgarh Sahib and subsequent proceedings arising therefrom in view of the compromise dated 1.5.2012 (Annexure P-3) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that with the intervention of the relatives and respectables, the parties have arrived at a compromise.
(3.) Respondents No. 2 and 3 are present in person and have admitted the factum of compromise between the parties. They have also stated that they have no objection if the FIR in question is ordered to be quashed. They have also tendered their affidavits wherein they have stated that they have no objection if the FIR in question is ordered to be quashed. Rs. 75,000/- have been handed over by the petitioners to respondents No. 2 and 3 in the court in cash.;