MUKESH KUMAR @ NIKKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.215 dated 18.10.2009 (Annexure P-1), registered at Police Station Payal Police District Ludhiana under Sections 323, 325, 34 of the Indian Penal Code, 1860 ('IPC' for short) and all 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 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 his affidavit on record in this regard.

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another 2012 (4) RCR (Crl.) 543, has held as under:-