- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 69 dated 6.12.2010, under Section 363, 366-A, 120-B of the Indian Penal Code ('IPC' for short) registered at Police Station Mehtiana, District Hoshiarpur (Annexure P-1) and all the subsequent proceedings arising therefrom in view of compromise dated 11.9.2012 (Annexure P-2) arrived at 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. Petitioner has performed marriage with the daughter of the complainant and they have been blessed with a daughter out of the said wedlock.
(3.) Respondent No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties. He has also admitted the factum of marriage of his daughter with the petitioner and the birth of their daughter. He has further submitted that he has no objection if the FIR in question is ordered to be quashed. He has tendered his affidavit on record in this regard.;