CHHINDER PAL Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 50 dated 05.03.2010 under Section 420 of Indian Penal Code, P S Machhiwara which was got registered by Respondent No. 2 against the present Petitioner on the basis of the compromise dated 20.09.2010. Copy of the same is placed on record as Annexure P2.

(2.) Complainant - Jarnail Singh Bajwa is present in Court today along with his counsel. He also got recorded his statement, stating therein, that the matter has been compromised with the Petitioner and he has received the entire amount from the Petitioner vide three demand drafts bearing No. 064686 to 064688 dated 28.12.2010 for a sum of Rs. 1,50,000/ each. He has no objection if the said FIR is quashed.

(3.) Jarnail Singh Bajwa has also filed his affidavit stating therein that the matter has been compromised and has no objection if the FIR is quashed.