- (1.) The present petition has been filed under Section 482 Cr.P.C. on behalf of petitioners, namely, Anil Kumar and Shimla Devi for quashing of FIR No. 47 dated 26.7.2008 registered under Sections 406,498- A,506,120-B, 34 IPC at Police Station Jathlana, District Yamuna Nagar, on the basis of compromise, which is annexed as Annexure P-2 with the petition.
(2.) Learned counsel for the petitioners as well as respondent No.2 submits that the dispute between the parties has been settled by way of compromise and complainant-respondent No.2 has no objection in quashing of the FIR.
(3.) While issuing notice of motion on 1.3.2012, parties were directed to remain present before the trial Court for recording of their statements with regard to compromise. The trial Court was also directed to send a report along with statements of the parties with regard to validity or otherwise of the compromise effected between the parties.;