- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No.40 dated 1.2.2014, under Sections 452, 323, 427, 380, 447, 511,148,149, 34 and Sections 307/325 (added later on by deleting offences under Sections 452, 427, 380, 447, 511, 148, 149 IPC) of the Indian Penal Code,1860 ('IPC' for short), registered at Police Station Jodhewal Distirct Ludhiana (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of compromise arrived at between the parties.
(2.) Learned counsel for the parties have submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute.
(3.) Injured-respondent No.3 is present in person and has submitted that he has no objection if the FIR in question is ordered to be quashed . He has further submitted that he had not suffered any disability on account of injuries suffered by him in the alleged occurrence.;