- (1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 107 dated 23.07.2011 registered under Sections 420, 467, 468, 471, 120-B, 506 Indian Penal Code (for short 'IPC') at Police Station Kalayat, District Kaithal, Haryana and all other consequential proceedings arising therefrom on the basis of an amicable settlement arrived at between the parties.
(2.) This FIR has been registered on the basis of statement of Raghbir Singh respondent No. 2 alleging the commission of offences punishable under Sections 420, 467, 468, 471, 120-B, 506 IPC.
(3.) Due to the intervention of respectables, elders and friends, a compromise is stated to have been arrived at between the parties on 18.08.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them. Petitioners No. 1 to 4 and respondent No. 2 belong to same village. The present petition has been filed on the basis of this compromise.;