BALJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Quashing of FIR No. 17 dated 6.2.2011 under Section 382 IPC registered at Police Station Garshankar, District Hoshiarpur is sought on the basis of compromise dated 16.3.2011 (Annexure P-1).

(2.) The dispute arose on account of snatching of Rs. 5,000/- along with the ATM Card by the respondent. After registration of the FIR, the matter was compromised on 16.3.2011 and as per the affidavit (Annexure P-1) of the complainant he had given the name of the petitioner Baljit Singh on a mere suspicion and now he has compromised the matter and has no objection if the FIR in the present case is quashed with all consequential proceedings.

(3.) Counsel for respondent No.2 has put in appearance and has tendered short affidavit of the complainant in Court today. As per the affidavit, the matter has been amicably settled and the complainant has no objection if the FIR in the present case is quashed with all consequential proceedings.