DALJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR no. 32 dated 20.02.2013 under Section 409 IPC, registered at police station Samrala, District Khanna, Annexure P1, and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P2, having been entered between the parties. I have heard learned counsel for the parties and have gone through the record.

(2.) IT has been stated by learned counsel for the petitioner that petitioner and respondent no. 2 are closely related as respondent no. 2 is father of petitioner and that dispute between the parties has since been settled due to intervention of respectable persons and relatives.

(3.) IT has also been stated by learned counsel for the parties that inadvertently in the FIR offence under Section 409 IPC has been mentioned and that however, petitioner -accused is not a public servant and no ingredient of offence under Section 409 IPC is made out in this case.