- (1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 117 dated 30.06.2009 under Sections 419, 420, 467, 468, 471, 120 IPC, Police Station Payal District Ludhiana, Police District Khanna (Annexure P- 1) which was registered at the instance of respondents No. 4 and 5 against the present petitioners on the basis of the compromise arrived at between the parties. Copy of the compromise deed is appended with the petition as Annexure P2.
(2.) Complainant-respondents No. 4 and 5 are present in Court along with their counsel. They filed their replies in the form of affidavits, admitting the contents of the petitioner as also the factum of the said compromise dated 24.01.2011. At last, they prayed that the present petition may be allowed and the said FIR be quashed.
(3.) As per the compromise deed, with the intervention of the relatives and village Panchayat, a compromise has been effected between the parties who are closely related to each other. The complainant has no objection if the proceedings against the accused/petitioner are quashed.;