JIWANJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 164 dated 31.10.2011, under Section 420, 465, 467, 468, 471, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station City Abohar, District Ferozepur (Annexure P-1) and all the consequential proceedings arising therefrom in view of compromise dated 15.9.2012 (Anneuxre P-2) arrived at between the parties.

(2.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends, parties have arrived at a compromise.

(3.) Respondent No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties and has stated that he has no objection if the FIR in question is ordered to be quashed. He has tendered on record his short reply by way of affidavit in this regard.