- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.173 dated 04.11.2011 (Annexure P-1) under Sections 323, 327. 340, 363, 427, 452, 506 and 120-B of Indian Penal Code, registered at Police Station DLF Phase-I, Gurgaon District Gurgaon, and all other consequential proceedings arising therefrom on the basis of compromise (Annexure P- 2), having been entered between the parties.
(2.) I have heard learned counsel for the parties and have gone through the record.
(3.) It has been stated by learned counsel for the parties that it is a case of simple injury and dispute between the parties has since been settled due to intervention of respectable persons and relatives from both the sides.;