GURPAL KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 322 dated 7.11.2008 (Annexure P -1), registered at Police Station Sadar Jalandhar District Jalandhar under Sections 294/ 506 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties. Learned counsel for the petitioner has submitted that with the intervention of the relatives and respectables of the area, parties have arrived at a compromise

(2.) RESPONDENT No. 2, who is present in person along with her counsel, has admitted the factum of compromise effected between the parties and has stated that she has no objection in case the FIR in question is ordered to be quashed. Short reply by way of affidavit of respondent No. 2 is already on record.

(3.) HON 'ble the Apex Court in the case of Nikhil Merchant vs. Central Bureau of Investigation and another JT : 2008 (9) SC 192 in para Nos. 23 and 24 has held as under: -