NARINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under section 482 Cr.P.C has been filed for quashing of the FIR No. 240 dated 25.12.2004, under sections 420/465/468 IPC, registered at Police Station Shimlapuri, District Ludhiana and all the subsequent proceedings arising therefrom on the basis of compromise dated 11.12.2012 (Annexure P-2).

(2.) A report, dated 25.01.2013, from the court of Judicial Magistrate Ist Class, Ludhiana is received, wherein it has been noticed that the complainants Jagdish Kumar, Dr. Puran Chand Garg and Dalip Kumar as well as accused namely Narinder Pal and Raj Kumar appeared in the court; their statements were recorded and that they have effected a compromise. The said compromise dated 11.12.2012, (Annexure P-2) is on the record. A perusal of the compromise reveals that the complainants, due to some misunderstanding, have lodged the instant FIR against the petitioners. The misunderstanding has been removed with the intervention of the respectables from both the sides. The complainants have settled the matter amicably and have no grudge against the petitioners. The petitioners also undertake not to persue any kind of litigation against the complainant party. The complainants have no objection if the FIR lodged at their instance and the subsequent proceedings are quashed.

(3.) THE dispute being of civil nature has been settled amicably between the parties and no useful purpose would be served in continuing the proceedings.