- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.5 dated 21.1.2012 under Sections 452, 323, 324, 506, 148 read with Section 149 of Indian Penal Code, registered at Police Station Dehlon, Ludhiana City, Annexure P-1/T, 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 parties that they belong to same family and the dispute between the parties has since been settled due to intervention of respectable persons and relatives from both the sides.;