LAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.320 dated 3.12.2010 under Sections 406/420 IPC Police Station City Khanna, Police District Khanna, Tehsil Khanna, District Ludhiana and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.

(2.) THE FIR in question was got registered by respondent No.2. However, the matter has been compromised due to the intervention of the respectables of the area. An affidavit (Annexure P-2) has already been placed on record to this effect.

(3.) IN the case of Madan Mohan Abbot v. State of Punjab 2008 (4) S.C. Cases 582, the Apex Court emphasised and advised as under:-