- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 9 dated 15.3.2011, under Section 406, 498-A of the Indian Penal Code ('IPC' for short) registered at Police Station Women Cell, District Jalandhar and all the subsequent proceedings arising therefrom.
(2.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends parties have arrived at a compromise.
(3.) Respondent No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties and has stated that he has no objection if the FIR in question is ordered to be quashed. He has tendered his affidavit on record in this regard.;