GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioners have sought quashing of FIR No. 113 dated 22.11.2011 (Annexure P-1), under Sections 420, 465, 468, 471, 506, 120-B, 34 of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station City Malerkotla District Sangrur and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.

(2.) Learned counsel for the petitioners and learned counsel for respondent No.2 have submitted that both the parties had got registered cases against each other. Now with the intervention of relatives and friends, the parties have arrived at a compromise.

(3.) Respondent No.2 has no objection in case the FIR is ordered to be quashed.