- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.380 dated 24.11.2007 under Sections 406/498-A IPC Police Station Kharar, District S.A.S. Nagar, Mohali and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) The FIR in question was got registered by respondent No.2. However, the matter has been compromised between the parties due to the intervention of the respectables of the family. Compromise deed (Annexure P-2) has also been placed on record in this regard.
(3.) The parties are present in the Court through their respective counsel. Learned counsel for respondent No.2 has placed on record the affidavit of respondent No.2 admitting the factum of compromise. As per the said affidavit, respondent No.2 has no objection if the FIR in question is quashed.;