- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 138 dated 1.7.2011 (Annexure P-1), under Sections 420/ 376/ 506 of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Sector 3, Chandigarh and all subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioner has submitted that with the intervention of the relatives and friends, parties have arrived at a compromise.
(3.) Respondent No. 2, who is present in person along with her counsel, has admitted the factum of compromise effected between the parties and has stated that she has no objection in case the FIR in question is ordered to be quashed. She has tendered her affidavit in this regard.;