DINESH KHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.83 dated 06.04.2004, registered under Sections 406, 468, 471, 120-B of the Indian Penal Code (for short 'the IPC'), at Police Station Division No.5, District Ludhiana, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties. Heard.

(2.) THE parties, duly identified by their respective learned counsel, are present in the Court. Affidavit of complainant-respondent No.2, has also been filed in the Court, which is taken on record. He admits the factum of compromise and the contends of the affidavit filed by him.

(3.) HON 'ble the Supreme Court, in 'Gian Singh Vs. State of Punjab and another' (Special Leave Petition (Crl.) No.8989 of 2010), decided on 24.09.2012, has observed in para 57 as under:-