- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.97 dated 02.07.2010 (Annexure P-1), under Sections 326/34/307 (added later)/120-B of the Indian Penal Code, 1860 ('IPC' for short) at Police Station City Kapurthala and all subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.
(2.) Learned counsel for the petitioners has admitted that with the intervention of relatives and friends, both the parties have arrived at a compromise. The FIR was a result of civil dispute between the parties.
(3.) Learned counsel for respondent No.2 has admitted the factum of compromise arrived at between the parties.;