- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 104 dated 23.9.2011 (Annexure P-1), under Sections 406, 420 of the Indian Penal Code, 1860 ('IPC' for short) registered at Police Station Lohian District Jalandhar and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that the the entire amount in question has been paid to respondent No. 2. Petitioners had filed an application for regular bail. At that time statement of the complainant was recorded (Annexure P-3), wherein he had stated that he had received the entire amount in question and had no objection if the accused were ordered to be released on bail.
(3.) On the basis of the statement of the complainant, accused were ordered to be released on bail vide Annexure P-4, as the matter had been duly compromised between the parties.;