BIKRAM SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 153 dated 4.9.2008, under Section 406, 420 of the Indian Penal Code ('IPC for short), registered at Police Station Goraya, District Jalandhar (Annexure P -1) and all the subsequent proceedings arising therefrom on the basis of compromise dated 22.12.2012 (Annexure P -2) arrived at between the parties. Learned counsel for the petitioner as well as counsel for respondent No. 2 have submitted that now the parties have amicably settled their dispute.

(2.) VIDE order dated 20.3.2013, Trial Court was directed to record the statements of the parties and send its report with regard to genuineness of the compromise effected between the parties.

(3.) SOHAN Lal, attorney holder of complainant Rajinder Kumar, is present in person and has admitted the factum of compromise between the parties and has stated that he has no objection if the FIR in question is ordered to be quashed.