- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.102 dated 02.06.2011 under Sections 498-A and 406 of Indian Penal Code, registered at Police Station Sarabha Nagar, Ludhiana Annexure P-1, and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, having been entered between the parties.
(2.) I have heard learned counsel for the parties and have gone through the record.
(3.) It has been stated by learned counsel for the petitioners that dispute between the parties is matrimonial in nature and the same has since been settled due to intervention of Mediation and Conciliation Centre of this Court vide compromise Annexure P-2. Learned counsel for the petitioners handed over a draft of Rs. 8 lacs in the name of respondent No.2 as per compromise Annexure P-2.;