PRABHJEET SINGH Vs. NAVEEN KUMAR AND ANOTHER

JUDGEMENT

(1.) These petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.597 dated 30.10.2009 (Annexure P-1), registered at Police Station Sector 34, Chandigarh under Sections 406, 420 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 petitioner has submitted that the parties were involved in three criminal cases. Now the matter has been amicably settled by the parties in the Lok Adalat, Chandigarh.

(3.) Respondent-Naveen Kumar, who is present in person along with his counsel and has admitted the factum of compromise effected between the parties has stated that he has no objection in case the FIR in question is ordered to be quashed. He has further stated that the matter was duly compromised in the Lok Adalat, Chandigarh. He has tendered his affidavit on record in this regard.