- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.27 dated 09.02.2007 (Annexure P-1) under Sections 420, 467, 468, 471, 506 and 120-B of Indian Penal Code, registered at Police Station Division No.5, District Ludhiana 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 present FIR was lodged on account of civil dispute between the parties and that civil suit was also pending between them. It is further contended that however, the dispute has since been settled due to intervention of respectable persons and relatives from both the sides and that the civil suit has already been withdrawn by petitioner No.1 Wilaiti Ram. It is further contended that petitioners are on bail and case is still at the stage of investigation.;