VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No.77 dated 17.6.2009, under Sections 406, 420 of Indian Penal Code (in short 'IPC'), Police Station City Hoshiarpur, District- Hoshiarpur and consequent proceedings arising therefrom on the basis of compromise.

(2.) Learned counsel for the petitioner has submitted that the parties have arrived at a compromise with the intervention of the relatives and friends.

(3.) Respondent No.2, who is present in person in the Court along with his counsel, has admitted the factum of compromise between the parties. Respondent No.2 has also tendered his reply by way of affidavit and original affidavit (taken on record) as per which he has no objection if the FIR in question is ordered to be quashed.