SUKHDEV SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) for quashing of the FIR No. 168/2011 dated 7.6.2011, under Section 457, 380 of the Indian Penal Code ('IPC' for short), registered at Police Station Kotwali Patiala, District Patiala (Annexure P-1), charge sheet under Section 173 Cr.P.C. dated 3.7.2011 (Annexure P-2) under Section 457, 380, 411 IPC and all the subsequent proceedings arising therefrom on the basis of compromise dated 19.4.2013 (Annexure P-3) arrived at between the parties.

(2.) Learned counsel for the petitioners as well as counsel for respondent No. 2 have submitted that now the parties have amicably settled their dispute.

(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 his affidavit on record in this regard.