- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the complaint No. RT-68 dated 28.05.2007 under Sections 379, 411, 506 and 34 of the Indian Penal Code, 1860 (in short 'IPC') including the summoning order dated 16.04.2008 (Annexure P-2) in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioners and respondent have submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute.
(3.) Respondent is present in person and has stated that he has no objection if the complaint in question is ordered to be quashed. He has placed his affidavit on record in this regard.;