- (1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 92 dated 22.07.2006, registered under Sections 323/324/326/452/148/149 of the Indian Penal Code (for short 'the IPC'), at Police Station Garhshankar and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
(2.) Parties are present in person.
(3.) Father of the petitioner Jachalman Singh wrongly named as Lachman Singh in the judgment and the petition states that he has received instructions from his son to make statement on his behalf that the petitioner is full of remorse and to show his bonafide, he wants to compensate the complainant-respondents. Accordingly, the parties have reached the compromise. This Court is inclined to accept the offer made by Jachalman Singh, father of the petitioner.;