ANITA NARANG Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Heard.

(2.) The petitioner Anita Narang has filed this petition under Section 482 of the Code of Criminal Procedure for quashing the FIR No. 212, dated 24.11.2008, registered under Sections 279 and 427 IPC, in Police Station SAS Nagar (Mohali), District Mohali and all the subsequent proceedings on the basis of the compromise executed between her and Mohinder Singh respondent No. 2, who got that FIR lodged.

(3.) The factum of the compromise was admitted on behalf of respondent No. 2 by his counsel and it was stated by him that he has no objection to the quashing of the FIR.