- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 23 dated 16.10.2008, under Section 498-A/406 of the Indian Penal Code ('IPC' for short) registered at Police Station Sector-14, Panchkula (Annexure P-1) in view of compromise arrived at between the parties.
(2.) Learned counsel for the petitioner 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 stated that now with the intervention of relatives and friends, they had settled all their disputes. Now they have filed a divorce petition on the basis of mutual consent. She has further stated that she has no objection if the FIR in question is ordered to be quashed. She has tendered her affidavit on record in this regard.;