SATISH GUPTA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.178 dated 19.5.2005 (Annexure P-1), registered at Police Station Sector 7, Faridabad District Faridabad under Sections 420, 408, 467, 468, 471 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioners and learned counsel for respondent No.2 have submitted that with the intervention of the relatives and respectables of the area, parties have arrived at a compromise.

(3.) Respondent No.2 is present in person and has admitted the factum of compromise effected between the parties. He has further stated that he has no objection in case the FIR in question is ordered to be quashed and has tendered hisr affidavit on record in this regard.