- (1.) The petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.91 dated 30.04.2012 (Annexure P-1), under Sections 376/420 of the Indian Penal Code ('IPC' in short), registered at Police Station Sadar Jullundur, District Jalandhar City and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that now with the intervention of Panchayat, 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. She has tendered her affidavit in this regard. Respondent No.2 has further submitted that she does not want to get married with the petitioner.;