DEVINDER GUPTA Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 290/2009 dated 24.12.2009(Annexure P-1), under Sections 406/ 418/ 420 of the Indian Penal Code ('IPC' for short), registered at Police Station DLF, Phse II, Gurgaon District and subsequent proceedings arising therefrom in view of the compromise 17.2.2010 (Annexure P-2) arrived at between the parties.

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

(3.) Respondent No. 2, who is present in Court in person along with his counsel, has admitted the factum of compromise (Annexure P-2) and has tendered his affidavit, as per which he has no objection in case the FIR is ordered to be quashed.