- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR no.170 dated 18.08.2008, under Sections 307/324/323/34 IPC, registered at police station 'B' Division, Amritsar, Annexure P1, and all other consequential proceedings arising therefrom qua petitioner on the basis of compromise having been entered between the parties.
(2.) I have heard learned counsel for the parties and have gone through the record.
(3.) It has been stated by learned counsel for the petitioner that he was not challaned by the prosecution after completion of investigation rather his name was mentioned in column no.2 in report under Section 173 Cr.P.C.;