SIKANDAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The complainant himself has filed the present petition under Section 482 Cr.P.C. for quashing of FIR No.92 dated 24.10.2006 under Sections 420/467/468/471/474/120-B IPC Police Station Amloh, District Fatehgarh Sahib and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.

(2.) The FIR in question was got registered by petitioner No.1. However, the matter has been compromised due to the intervention of the respectables of the area. Compromise deed (Annexure P-2) has also been placed on record in this regard.

(3.) The parties are present in the Court along with their respective counsel and admit the factum of compromise.