MANJIT SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THIS is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 192 dated 19.10.2010 under Section 420 IPC, P.S. Dhariwal, District Gurdaspur (Annexure P -1) which was got registered by Respondent No. 2 complainant against the present Petitioners on the basis of the compromise dated 14.01.2011 arrived at between the parties. Copy of the same has been placed on record as Annexure P -2.

(2.) THE complainant is present in Court along with his counsel. He has filed his affidavit in Court today, stating therein, that aforesaid FIR was got registered by him. Now with the intervention of the respectables, friends and relatives, the matter has been compromised and he has no objection if the said FIR is quashed. The Full Bench of this Court in the case of Kulwinder Singh and Ors. v. State of Punjab and Anr., 2007 (3) RCR (Cri) 1052 has observed as under:

(3.) THE Apex Court in the case of 'Madan Mohan Abbot v. State of Punjab' reported as : (2008) 4 SCC 582 emphasised in para No. 6 as follows: