- (1.) Vide this order, the above mentioned two petitions would be disposed of as these have arisen out of the same FIR.
(2.) Petitioners have filed these petitions under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.123 dated 5.5.2010 (Annexure P-3), under Sections 420/ 406/ 498-A/ of the Indian Penal Code, 1860 ('IPC' for short) registered at Police Station Payal, Police District Khanna District Ludhiana and all the subsequent proceedings arising therefrom in view of the compromise (Annexure P-5) arrived at between the parties.
(3.) Learned counsel for the petitioners has submitted that with the intervention of the relatives and friends, parties have arrived at a compromise Respondent No.2 Amandeep Kaur, who is present in person along with her counsel, has admitted the factum of compromise (Annexure P-5) effected between the parties as well as the contents of her affidavit (Annexure P-6). Respondent No.2 has further submitted that she has no objection in case the FIR in question is ordered to be quashed.;