KABUR SINGH Vs. HARBHAJAN SINGH AND ANR

JUDGEMENT

(1.) The present petition has been filed under Section 482 Code of Criminal Procedure for quashing of complaint No. 39-2007 dated 20.1.2007 (Annexure P-1) under Section 138 of the Negotiable Instrument Act, titled as "Harbhajan Singh v. Kabul Singh" pending in the Court of learned CJM, Gurdaspur and subsequent proceedings arising there from on the basis of compromise entered into between the parties.

(2.) The complaint in question was filed by Respondent No. 1. However, due to the intervention of the respectable of the area, the matter has been compromised. Compromise deed (Annexure P-2) has also been placed on record.

(3.) Learned Counsel for Respondents No. 1 has placed on record the reply by way affidavit of Respondents No. 1 authenticating the compromise vide Crl. M. No. 66011 of 2010. As per the said reply, Respondent No. 1 has no objection if the complaint in question is quashed.