- (1.) Petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.18 dated 17.04.2012 registered under Sections 457, 380 of Indian Penal Code, 1860, ('IPC' in short), at police Station Sadiq, District Faridkot and all the subsequent proceedings arising therefrom on the basis of compromise effected between the parties.
(2.) Learned counsel for the petitioner has submitted that now with the intervention of relatives and friends, parties have arrived at a compromise.
(3.) Respondent No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties. He has further stated that he has no objection if the FIR in question is ordered to be quashed. He has tendered his affidavit on record in this regard.;