MOHD GAFFAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 55 dated 20.7.2012, under Section 379, 411 of the Indian Penal Code ('IPC' for short), registered at Police Station Sandaur, District Sangrur (Annexure P-1) and all consequential proceedings arising therefrom in view of compromise (Annexure P-2) arrived at between the parties.

(2.) Learned counsel for the petitioners 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 his counsel and has admitted the factum of compromise between the parties and has stated that he has no objection if the FIR in question is ordered to be quashed. He has tendered on record his affidavit in this regard.