- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.107 dated 07.08.2012 under Sections 420 of Indian Penal Code, registered at Police Station Bhawanigarh, District Sangrur Annexure P-1, and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, 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 parties that dispute between the parties is civil in nature and the same has since been settled due to intervention of Panchayat vide compromise Annexure P-2 signed by both the parties.;