HEM RAJ 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 FIR No. 64 dated 1.5.2012 (Annexure P-1), under Section 467, 468, 471 of the Indian Penal Code ('IPC' for short), registered at Police Station Rama Mandi District Jalandhar and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioner has submitted that with the intervention of the relatives and respectables parties have arrived at a compromise.

(3.) Respondent No. 2, who is present in person along with his counsel, 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. Respondent No.2 has also tendered his affidavit wherein he has stated that he has no objection if the FIR in question is ordered to be quashed.