MOHINDER GUPTA AND OTHERS Vs. BHUSHAN BHARDWAJ

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure seeking quashing of criminal complaint No. 159 dated 11.8.2009 (Annexure P-2), under Sections 342, 347, 363, 365, 506, 120-B of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned senior counsel for the petitioners as well as learned counsel for the respondent has submitted that now parties have amicably settled their dispute.

(3.) Respondent No.2 is present in person and has admitted the factum of compromise effected between the parties. He has further stated that he has no objection in case the FIR in question is ordered to be quashed and has tendered his affidavit on record in this regard.