- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.65 dated 22.07.2013, under Sections 325, 323, 341, 506, 34 and Section 307 (added later on ) of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Sanaur, District Patiala (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise effected between the parties.
(2.) Learned counsel for the petitioners as well as counsel for respondents No. 2 & 3 have submitted that now the parties have amicably settled their dispute.
(3.) Respondents No. 2 & 3 are present in person and have admitted the factum of compromise between the parties and have stated that they have no objection if the FIR in question is ordered to be quashed. They have tendered on record her affidavit in this regard.;