JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) REPLY , filed on behalf of respondent no.1 in Court today, is taken on record. Allowed. For detailed reasons see order of even date passed in Crl. Misc. No. M-29032 of 2012 titled 'Dharamvir Toor @ Lucky Toor and another vs. State of Punjab and another'. (PARAMJEET SINGH)

(2.) THIS petition has been moved by the petitioners under Section 482 of the Code of Criminal Procedure, seeking quashing of case FIR No.50 dated 14.05.2012, registered at Police Station Model Town, Ludhiana, under Sections 457/380 of the Indian Penal Code, along with all consequential proceedings arising from it, on the basis of compromise. Reply, filed on behalf of respondent no.1 in Court today, is taken on record.

(3.) LEARNED counsel for respondent No.2 has stated that having compromised the matter, respondent No.2 would have no objection, if the present FIR along with consequential proceedings, arising out of it, is quashed.