RAVI MOHAN Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 272 dated 3.11.2011, under Section 323, 341, 506, 427, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Basti Bawa Khel, District Jalandhar and all the subsequent proceedings arising therefrom in view of compromise (Anneuxre P-2) arrived at between the parties.

(2.) Learned counsel for the petitioner and respondent No.2 has submitted that both the parties had lodged FIRs against each other. Now the parties have arrived at a compromise and have sought quashing of both the FIRs on the basis of compromise.

(3.) Compromise effected between the parties has been placed on record as Annexure P-2.