PARVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Ajay Pal Singh son of Balbir Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner- accused Parveen Kumar son of Des Raj, vide FIR No.160 dated 04.10.2012 (Annexure P-1), for the commission of offences punishable under Sections 406 & 420 IPC, by the police of Police Station Sohana, District S.A.S. Nagar, Mohali.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitioner- accused was charge-sheeted for the commission of the indicated offences by the trial Court and the case was slated for evidence of the prosecution.

(3.) HAVING compromised the matter, the petitioner-accused has preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that now with the intervention of respectables of the society, the parties have amicably settled their disputes. The compromise (Annexure P-2) executed on 19.03.2013, signed and attested on 05.04.2013. They have already redressed their grievances. They want to live in peace in future. The compromise is stated to be in the welfare, benefit and larger interest of the parties. The factum of compromise is also reiterated by the complainant in his affidavit (Annexure P-3). The complainant has no objection, if the criminal case registered against the petitioner-accused, by virtue of impugned FIR (Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.