- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 172 dated 10.8.2012, under Section 406, 498-A, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Susant Lok, Gurgaon (Annexure P-1) and all the subsequent proceedings arising therefrom in view of compromise arrived at between the parties.
(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 her counsel and has admitted the factum of compromise between the parties and has stated that she has no objection if the FIR in question is ordered to be quashed. She has tendered on record her affidavit in this regard.;