- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.47 dated 18.04.2012, under Section 325/307/34 of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Shimlapuri, Ludhiana 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 respondent No. 2 & 3 have submitted that now the parties have amicably settled their dispute.
(3.) Respondent No. 2 & 3 are present in person and have admitted the factum of compromise between the parties and have stated that they has no objection if the FIR in question is ordered to be quashed.;