- (1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 120 dated 24.4.2009 (Annexure P-1), registered at Police Station Sector 10-A, Gurgaon District Gurgaon under Sections 498-A, 406, 34 of the Indian Penal Code, 1860 ('IPC' for short) 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 with the intervention of the relatives and friends, parties have arrived at a compromise. Learned counsel for the petitioners has further submitted that the complaint filed by petitioner No.4 against the threats issued by respondent No.2, has since been discontinued as the same was not pressed by petitioner No.4. Learned counsel for the petitioners has further assured, on instructions from petitioner No.1, that the alleged objectionable video of respondent No.2 in the possession of petitioner No.4 will not be posted on any website or misused. Learned counsel for the petitioners has also submitted that at present, no complaint was pending in U.K. at the instance of the petitioners against respondent No.2.
(3.) Learned counsel for the petitioners has handed over two demand drafts ( photocopies of the same have been placed on record) in the sum of Rs. 6,00,000/- to respondent No.3 Sher Singh Yadav, in terms of the compromise.;