- (1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.191 dated 7.6.2012 (Annexure P-1), under Sections 323, 427, 452, 436, 511, 307, 148, 149 of the Indian Penal Code, 1860 ('IPC' for short) and Sections 25 and 27 of the Arms Act, 1959 (the Act for short), registered at Police Station Sector 5 Panchkula and all subsequent proceedings arising therefrom in view of the compromise dated 9.7.2012 (Annexure P-3) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that a matrimonial dispute had arisen between the parties. Both the sides had got registered cases against each other. Now with the intervention of the relatives and friends, parties have arrived at a compromise. Petitioner No.1 and the son of respondent No.2 have filed a petition under Section 13-B of the Hindu Marriage Act, 1955 seeking divorce on the basis of mutual consent, which is listed before the trial Court on 3.2.2012. Petitioner No.1 has received all the dowry articles and now Rs. 75,00,000/- would be paid to her at the time of passing of the decree of divorce. Learned counsel has assured that petitioner No.1 will appear before the trial Court in the divorce proceedings on 3.2.2012.
(3.) Respondent No.2, who is present in person along with his counsel, has admitted the factum of compromise (Annexure P-3) effected between the parties. He has also admitted the contents of his affidavit (Annexure P-4) and he has stated that he has no objection in case the FIR in question is ordered to be quashed.;