- (1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.73 dated 13.07.2008, under Sections 323,406,498-A of the Indian Penal Code, registered at Police Station Kalka, District Panchkula 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 and respondent No.2 have submitted that the parties have arrived at a compromise with the intervention of relatives and friends. Petitioner No.1 and respondent No.2 have got a decree of divorce on the basis of mutual consent. Vide order dated 22.02.2012, the parties were directed to appear before the trial Court for recording of their statements in support of the compromise.
(3.) In pursuance to the said order, the parties appeared before the trial Court and made their statements to the effect that they had settled all their disputes amicably.;