(1.) ACCUSED Gurmej Singh has filed this petition under Section 482 of the Code of Criminal Procedure (in short Cr.P.C.) for quashing FIR No. 111 dated 16.11.2010 (Annexure P-1), under Sections 326 and 323 read with Section 34 of the Indian Penal Code (in short IPC), registered at Police Station Mamdot, District Ferozepur, in view of compromise (Annexure P-2) effected with respondent no. 2 complainant.
(2.) I have heard counsel for the parties and perused the case file. Affidavit of respondent no.2 complainant, filed today in Court, is taken on record, subject to all just exceptions. Counsel for respondent no.2 complainant, on instructions from respondent no.2, who is also stated to be present in person in Court, states that parties have effected compromise (Annexure P-2), and therefore, respondent no. 2 has no objection to the quashing of the impugned FIR. Affidavit of respondent no. 2 to this effect has also been placed on record today in the Court.