- (1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the FIR No. 9/2015 of Police Station Women, District Sri Ganganagar for the offence punishable under Section 306 IPC on the basis of compromise arrived at between the parties.
(2.) In the instant case the respondent No. 2 has lodged the impugned FIR against the petitioner for the aforesaid offences.
(3.) It is submitted by learned counsel for the petitioner that on the complaint filed on behalf of the respondent No. 2, proceedings under Section 306 IPC are pending. It is further contended by learned counsel for the petitioner that the respondent No. 2 and the petitioner have compromised the matter and resolved the dispute between them amicably.;