MANJIT SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Present petition under Section 482 Code of Criminal Procedure is for quashing of FIR No. 264 dated 9.7.2009 under Sections 420/379/506 IPC and Section 63/67 of Copy Right Act, 1957 (Amendment Acts 1984 and 1994) and Section 67 of Information Technology Act, 2000 (Section 16 of Cable Network Restriction Act, 1995 added later on), P.S Division No. 6, Jalandhar and the subsequent proceedings on the basis of compromise (Annexure P-2) arrived at between the parties.

(2.) As per allegations in the FIR, Petitioner is alleged to have hacked into the cable wire of the complainant and stolen the signal illegally resulting into complainant's suffering huge financially loss.

(3.) Vide order dated 11.11.2010, this Court directed the learned trial Court to send report with regard to compromise in pursuance of which, a report/letter dated 18.12.2010 has been received from the JMIC, Jalandhar which is taken on record as Mark-A. It is stated in the report that the complainant has arrived at a compromise with the accused-Petitioner and he has no objection if the aforesaid FIR is quashed on the basis of compromise.