- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 81 dated 25.6.2012 (Annexure P-1), under Sections 452/323/148/149 of the Indian Penal Code ('IPC' for short), registered at Police Station Dirba District Sangrur and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables of the area.
(3.) Respondent Nos. 2 and 3,namely,Karamjit Kaur and Jagseer Singh, respectively, who are present in person along with their counsel, have admitted the factum of compromise (Annexure P2 ) and have submitted that they have no objection,in case the FIR is ordered to be quashed. They have also tendered their affidavits in this regard.;