- (1.) The petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.105 dated 03.05.2011 (Annexure P-1), under Sections 406/498-A of the Indian Penal Code ('IPC' in short), registered at Police Station Sector-19, Chandigarh 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 now with the intervention of respectables, the parties have arrived at a compromise.
(3.) Respondent No.2 is present in person along with her counsel and has admitted the factum of compromise between the parties. She has tendered her affidavit in this regard. Respondent No.2 has further submitted that she has no objection if the FIR in question is ordered to be quashed.;