NAVAL KISHORE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 205 dated 26.9.2008, under Section 420 of the Indian Penal Code ('IPC' for short), registered at Police Station 'B' Division, Amritsar, District Amritsar City and all the subsequent proceedings arising therefrom on the basis of compromise dated 10.9.2013 (Annexure P -2) effected between the parties.

(2.) LEARNED counsel for the petitioner has submitted that now the parties have amicably settled their dispute.

(3.) IN pursuance to the said order, Area Magistrate after recording the statements of the parties has reported that the compromise effected between the parties was without any pressure and coercion.