SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.230 dated 25.12.2011 (Annexure P-1) under Sections 406 and 498-A of Indian Penal Code, registered at Police Station Phase-I, Mohali, District SAS Nagar Mohali and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, having been entered between the parties.

(2.) I have heard learned counsel for the parties and have gone through the record.

(3.) RESPONDENT No.2 ­ complainant also appeared in person with her counsel and filed short reply by way of affidavit admitting the factum of compromise and stated that she is having no objection if the FIR and consequential proceedings are quashed.