JOGINDER KAUR Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Affidavit of Sh. Vinod Viyogi (respondent No. 2) filed in Court today is taken on record.

(2.) Heard Counsel for the parties.

(3.) The present petition has been filed by the petitioner Joginder Kaur who is the sole accused under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 44 dated 18.4.2003 registered at Police Station Lalru, District Patiala for the offences under Sections 406, 420, 465 and 467 Indian Penal Code ("IPC" for short) in view of the compromise dated 15.12.2009 (Annexure P1).