SHEERA ETC Vs. STATE OF PUNJAB ETC

JUDGEMENT

(1.) This petition under section 482 Cr.P.C has been filed for quashing of FIR No. 18 dated 8.2.2007, under sections 323/324/325/326/342/427/148/149 IPC, registered at Police Station Sadar, Pathankot, District Gurdaspur and all the subsequent proceedings arising therefrom, on the basis of compromise dated 26.5.2011 (Annexure P-2) reached between the parties.

(2.) Heard.

(3.) Learned counsel for respondent No.2 states that the complainant has effected a compromise, Annexure P-2, and the matter has been settled amicably. The complainant has filed an affidavit, Annexure Padmitting the factum of compromise. He does not wish to pursue the proceedings against the other party and has no objection if the instant FIR and the subsequent proceedings are quashed.