- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has sought quashing of FIR No. 61 dated 11.7.2011 (Annexure P-1), under Section 420 of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Dhariwal District Gurdaspur and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioner has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables of the area. The entire payment in question has been made to respondents No.2 to 5.
(3.) Respondents No.2 to 5 are present in person along with their counsel and have stated that they have received the entire payment in question. They have admitted the factum of compromise arrived at between the parties and the contents of their affidavits on record. They have further stated that they have no objection in case the FIR in question is ordered to be quashed qua all the accused.;