KARAMJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the complaint No. 73 dated 13.2.2003 (Annexure P-1) and summoning order dated 8.10.2003 and all the consequential proceedings arising therefrom.

(2.) Learned counsel for the petitioner 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 her counsel and has admitted the factum of compromise and the contents of her affidavit (Annexure A-1). She has further stated that she has no objection if the complaint in question is ordered to be quashed.