TARLOCHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 58 dated 1.6.2002 (Annexure P-1), under Sections 406/ 420 of the Indian Penal Code ('IPC' for short), registered at Police Station Anandpur Sahib and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables of the area. In fact both the sides had lodged criminal proceedings against each other. Respondent No.2, who is present in Court in person along with her counsel, has admitted the factum of compromise between the parties and has tendered her reply by way of an affidavit, wherein she has submitted that she has no objection in case the FIR is ordered to be quashed.

(3.) HON'ble the Apex Court in the case of Nikhil Merchant vs. Central bureau of Investigation and another JT 2008 (9) SC 192 in para Nos. 23 and 24 has held as under:-