- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) for quashing of the FIR No. 143 dated 30.5.2012 (Annexure P-1), under Section 420, 120-B of the Indian Penal Code ('IPC' for short) registered at Police Station City Ferozepur, District Ferozepur and all the consequential proceedings arising therefrom on the basis of compromise dated 18.7.2012 (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends parties have arrived at a compromise. There was money dispute between the parties and now the amount in question has been paid to respondent No.2.
(3.) Respondent No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties and has stated that he has received the amount in question and has no objection if the FIR in question is ordered to be quashed. He has tendered his affidavit in this regard.;