- (1.) Petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.211 dated 29.03.2011 (Annexure P-1) registered under Sections 498-A/406/506/323 of Indian Penal Code, 1860, ('IPC' in short), at police Station Bhiwani City, Bhiwani and all the subsequent proceedings arising therefrom on the basis of compromise effected between the parties.
(2.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends, parties have arrived at a compromise.
(3.) Respondent No.2 is present in person along with her counsel and has admitted the factum of compromise between the parties. Respondent No.2 further states that she has received Rs.3,00,000/- from the petitioners in terms of compromise. She has further stated that she has no objection if the FIR in question is ordered to be quashed. She has tendered her affidavit on record in this regard.;