HARISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 114 dated

(2.) 7.2011, under Section 406 of the Indian Penal Code ('IPC' for short), registered at Police Station City Dhuri, District Sangrur (Annexure P-6) and all subsequent proceedings arising therefrom. 2. Learned counsel for the petitioner has submitted that during the pendency of the petition, parties have amicably settled their dispute. Respondents No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties. He has stated that he has no objection if the FIR in question is ordered to be quashed. In this regard, respondent No.2 has placed his affidavit on record.

(3.) HON 'ble the Apex Court in the case of Nikhil Merchant vs. Central Bureau of Investigation and another JT 2008 (9) SC 192 in para Nos. 23 and 24 has held as under:-