RAJESH KAPOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE epitome of the facts & 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 Mahesh Kumar Arora son of Jagdish Kumar Arora respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner -accused Rajesh Kapoor son of Prem Lal Kapoor, by virtue of FIR No.82 dated 23.3.2011 (Annexure P1), on accusation of having committed the offences punishable under Sections 406 and 420 IPC by the police of Police Station Civil Lines, Amritsar.

(2.) AFTER completion of the investigation, the police submitted the final police report (challan) against the petitioner -accused. Consequently, he was charge -sheeted for the commission of an offence punishable u/s 420 IPC, vide impugned charge sheet dated 25.7.2011 (Annexure P2) and the case was slated for evidence of prosecution by the trial Court.

(3.) HAVING compromised the matter, now the petitioner -accused has preferred the present petition, to quash the impugned FIR (Annexure P1), charge sheet (Annexure P2) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter - alia pleading that with the intervention of respectable persons, now the parties have amicably resolved their dispute, by way of compromise deed (Annexure P3). The complainant has reiterated the factum of compromise in his affidavit (Annexure P4). The parties have redressed their grievances. The complainant has no objection if the criminal case registered against the petitioner -accused, by virtue of impugned FIR (Annexure P1) is quashed. On the strength of aforesaid grounds, the petitioner -accused sought to quash the impugned FIR, charge sheet and all other consequent proceedings arising thereto, in the manner depicted here -in -above.