DHARMENDER Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 102 dated 10.8.2012, under Sections 323,386, 506 of the Indian Penal Code ('IPC' for short), registered at Police Station Sector 14 Panchkula District Panchkula (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of compromise dated 22.1.2013 (Annexure P2).

(2.) Learned counsel for the petitioner has submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute.

(3.) 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.