- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 215 dated 20.5.2012 (Annexure P-1), under Sections 323,324,506,34 of the Indian Penal Code ('IPC' for short), registered at Police Station Sector 39, Chandigarh and subsequent proceedings arising therefrom in view of the compromise dated 10.7.2012 (Annexure P- 2) arrived at between the parties.
(2.) Learned counsel for the petitioner has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables .
(3.) Respondent No.2-Gagandeep Singh, who is present in person along with his counsel, has admitted the factum of compromise between the parties (Annexure P2 ) and has stated that he has no objection,if the FIR is ordered to be quashed. He has tendered his affidavit in this regard.;