SANJEEV KUMAR @ SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.74 dated 23.6.2011(Annexure P-1), registered at Police Station Jalalabad Sadar District Ferozepur under Sections 420, 120-B of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom.

(2.) MR .Paramjit Singh and respondent No.2 Ram Chand have stated that now with the help of panchayat, parties have amicably settled their dispute. Respondent No.2 has tendered his short reply by way of an affidavit on record and the compromise effected between the parties dated 7.3.2013. Respondent No.2 has further submitted that he has no objection if the FIR in question is orders to be quashed.

(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:-