VIRSA SINGH 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. 167 dated 12.11.2009, under Section 324, 323, 148, 149 of the Indian Penal Code ('IPC' for short) and Section 307, 326 IPC (added later on), registered at Police Station Zira District Ferozepur (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise dated 8.4.2013 (Annexure P-3) arrived at between the parties.

(2.) Learned counsel for the petitioner has submitted that petitioner was found innocent during investigation and had been summoned to face the trial on an application moved by the prosecution under Section 319 Cr.P.C. at the instance of the co-accused. However, now the complainant has entered into a compromise with the petitioner.

(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 qua the petitioner. He has tendered his affidavit on record in this regard.