- (1.) Naresh, Digamber alias Pappu, Suresh and Pardeep, the petitioners have filed this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No.279 dated 29.9.2011 (Annexure P1) registered at Police Station Sadar Dadri, District Bhiwani, for an offence punishable under sections 307, 323, 342, 506 read with section 34 of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) Besides State counsel, respondents no. 2 and 3 represented by their counsel, Mr. R.K.Saini, Advocate are appearing before the court.
(3.) Learned counsel for the petitioners has drawn my attention to the compromise, Annexure P4 and has asserted that the parties have compromised the matter. Learned counsel for respondents no. 2 and 3 has admitted this fact. Respondent no. 2 has also filed her reply to the petition by way of her affidavit affirming the fact that the matter has been compromised without any pressure or coercion.;