CHIRAG JAIN Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) CHIRAG Jain has filed the instant petition under Section 482 of the Code of Criminal Procedure (in short 'Code of Criminal Procedure') for quashing the FIR No. 88 dated 13.04.2010 under Sections 420, 406, 467, 468 and 471/120 -B Indian Penal Code registered at Police Station Khaidki Daula, District Gurgaon (Annexure P -1) in view of the compromise effected with Respondent No. 2 -complainant Balbir Singh who has furnished his affidavit Annexure P -3 regarding the compromise.

(2.) RESPONDENT No. 2 -complainant is present in person and has been identified by Mr. Jagdish Rai, Sub Inspector, who has come to assist the State Court. The complainant states that he has effected compromise with the accused and has furnished affidavit Annexure P -3 regarding the compromise and has No. objection to the quashing of the FIR.

(3.) I have heard learned Counsel for the parties and perused the case file.