SHANTI TRADING COMPANY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crl.Misc.No.1808 of 2010 Application is allowed. Compromise deed (Annexure P2/1) is taken on record. Crl.Misc.No.M-24845 of 2009

(2.) This petition has been filed under Section 482 of the Code of Criminal Procedure ('Cr.P.C. for short) for quashing FIR No.392 dated 10.10.2008, under Sections 406/420 of the Indian Penal Code, registered at Police Station City, Sonepat (Annexure P-6) and all other consequential proceedings arising therefrom on the basis of compromise effected between the parties (Annexure P2/1).

(3.) Learned counsel for the petitioner has submitted that now the parties have entered into a compromise. Earnest money which was received in view of the agreement to sell in question has been returned to the complainant. Mr.C.P.Sharma is present in person on behalf of respondent No.2 along with his counsel and has admitted the contends of the compromise and has submitted that payment in dispute has been received by respondent No.2 and has no objection if the FIR in question is quashed.