SATISH KUMAR Vs. KULTAR SINGH

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing of criminal complaint No. 56/1 dated 16.10.2010 (Annexure P-6), under Sections 406, 420, 467, 468, 471, 120-B of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom including summoning order dated 13.1.2012 (Annexure P-7)

(2.) Learned counsel for the petitioner and learned counsel for the respondent have submitted that parties have amicably settled their dispute.

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