SAHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case has been taken up for hearing through Video Conferencing.

(2.) This petition under Sec. 482 Cr.P.C. has been moved by petitioner seeking quashing of case FIR No.28 dtd. 8/4/2021 under Ss. 120-B and 420 IPC and Sec. 66C of Information Technology Act, 2008, registered at Police Station Dhilwan, District Kapurthala and all other consequential proceedings arising therefrom, on the basis of compromise dtd. 11/10/2021 (Annexure P/2) arrived at between the parties.

(3.) Learned counsel for the parties have stated that the present FIR may be quashed as the parties have amicably settled the dispute.