- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.106 dated 20.7.2009 (Annexure P-1), under Sections 452/ 323/ 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Saddar Muktsar District Muktsar and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables of the area.
(3.) Respondents No.2 and 3, who are present in person along with their counsel, have admitted the factum of compromise between the parties and have submitted that they have no objection in case the FIR is ordered to be quashed. They have tendered their affidavits in this regard.;