- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.102 dated 3.7.2009 (Annexure P-1), under Sections 406, 498-A, 506, 34 of the Indian Penal Code, 1860 ('IPC' for short) at Police Station Radhaur District Yamuna Nagar and all subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that parties had effected a compromise qua all their disputes before the Mediation and Conciliation Centre, District Court, Yamunagar at Jagadhari. A copy of the said compromise has been placed on record as Annexure P-2. As per the same, respondent No.2 had stated that she would have no objection if the FIR in question is ordered to be quashed. In pursuance to the compromise, petitioner No.1 had withdrawn the petition filed by him seeking custody of the minor child. Custody of the child was handed over to petitioner No.1 in terms of the compromise (Annexure P-2).
(3.) Learned counsel for respondent No.2 has stated that in view of the compromise effected between the parties before the Mediation and Conciliation Centre, District Court, Yamunagar at Jagadhari (Annexure P-2), respondent No.2 has no objection in case the FIR in question is ordered to be quashed. Affidavit of respondent No.2 is already on record as Annexure P-4.;