- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 131 dated 1.9.2012, under Section 498-A, 323, 34 of the Indian Penal Code ('IPC' for short) registered at Police Station Dasuya, District Hoshiarpur (Annexure P-1) and all the subsequent proceedings arising therefrom in view of compromise dated 3.9.2012 (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. The matrimonial dispute between the parties has been sorted out. Respondent No. 2 has returned back to her matrimonial home.
(3.) Respondent No. 2 is present in person along with her counsel and has admitted the factum of compromise between the parties and has 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.;