- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.140 dated 04.12.2011 (Annexure P-1) under Sections 326, 356, 506, 148 read with Section 149 of Indian Penal Code, registered at Police Station Jalalabad City, District Ferozepur 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 the parties belong to nearby villages and the dispute between them has since been settled due to intervention of respectable persons and relatives from both the sides.;