- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.88 dated 11.12.2002 (Annexure P-1), under Sections 326, 324, 323, 148, 149 of the Indian Penal Code, 1860 ('IPC' for short) registered at Police Station Kotli Surat Malli Dstrict Gurdaspur and all the 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 the parties have arrived at a compromise with the intervention of the relatives and friends.
(3.) Respondent Nos.2 and 4, who are present in person along with their counsel, have admitted the factum of compromise between the parties. They have also admitted the contents of their affidavit (Annexure P-2) and have submitted that they no objection in case the FIR is ordered to be quashed.;