- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 290 dated 26.10.2007, under Section 324, 323, 34 of the Indian Penal Code ('IPC' for short) later added Section 326 IPC registered at Police Station Sadar Faridkot (Annexure P-1) and all the subsequent proceedings arising therefrom in view of compromise dated 28.9.2012 (Annexure P-2) 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 his counsel and has admitted the factum of compromise between the parties and contents of his affidavit (Annexure P-3). Respondent No.2 has further submitted that he has no objection if the FIR in question is ordered to be quashed.;