HARMEET SINGH MANN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in the present petition, filed under Section 482 Cr.P.C. is for quashing of F.I.R. No.193 dated 03.09.2012, under Sections 427, 447, 511, 506, 457, 380, 148 and 149 of Indian Penal Code registered at Police Station City-I, Abohar District Fazilka, on the basis of compromise effected between the parties. Said FIR was registered on the basis of complaint made by Sushil Kumar against the petitioners.

(2.) LEARNED counsel for the petitioners submits that the dispute was between the landlord and tenant and due to that present FIR was registered. Later on a compromise was effected between the parties and complainant has no objection in quashing of the FIR.

(3.) IN compliance of the direction issued by this Court, a report has been sent along with statements of the parties. The petitioners as well as complainant have affirmed the factum of compromise in their statements.