HARCHARAN SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THE petitioner has prayed for quashing of FIR No. 51 dated 08.04.2010, under Sections 406, 420 IPC registered at Police Station Model Town, District Hoshiarpur. In the instant case, the FIR was registered on the statement of respondent No. 2/complainant Tejinder Singh Sodhi. Now the matter has been amicably settled between the parties.

(2.) THE respondent No. 2/complainant Tejinder Singh Sodhi is present in Court along with his counsel. Affidavit of respondent No. 2 filed in Court, is taken on record. His statement was recorded in the Court. An extract from his statement is quoted thus: -

(3.) COUNSEL for the State has not disputed correctness of the contention of the petitioner that the parties have arrived at an amicable settlement.