MASTAN 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. 49 dated 13.6.2012, under Section 406, 420 of the Indian Penal Code ('IPC' for short), registered at Police Station Bhogpur, District Jalandhar (Annexure P -1) and all the consequential proceedings arising therefrom in view of compromise (Annexure P -2) arrived at between the parties. Learned counsel for the petitioner has submitted that now with the intervention of relatives and friends parties have arrived at a compromise.

(2.) 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.

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another : 2012 (4) RCR (Crl.) 543, has held as under: -