- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 65 dated 8.7.2009 (Annexure P-1), under Section 452, 326, 324, 148, 149 of the Indian Penal Code ('IPC' for short), registered at Police Station Kalanaur, District Gurdaspur and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Petitioner No.1 Kaka Singh has stated that now with the intervention of the relatives and friends parties have arrived at a compromise.
(3.) Respondents No. 2 and 3 have stated that respondent No.4 their mother has died on 15.5.2012. They have admitted the factum of compromise between the parties and have identified their signatures on the compromise (Anneuxre P-2). They have stated that they have no objection if the FIR in question is ordered to be quashed.;