AMIT ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Sec. 482 Cr.P.C., on the basis of compromise, is seeking quashing of FIR No.120, dtd. 27/4/2018, under Ss. 323 and 506 of IPC later on added Ss. 341 and 377 of IPC, registered at Police Station Division No.7, Ludhiana District Ludhiana (Punjab), (Annexure P-1), and all other consequential proceedings arising therefrom.

(2.) In terms of orders of this Court, learned Additional District and Sessions Judge, Ludhiana has submitted his report. It confirms that all the parties and Investigating Officer appeared before the Court and tendered their statements qua compromise arrived at between the parties. The compromise is voluntary, genuine and without any coercion. No accused is a proclaimed offender. All the accused as well complainant have entered into compromise.

(3.) Learned State counsel on instruction from Investigating Officer and learned counsel for respondent No.2 submitted that they have no objection if FIR and consequent proceedings in view of compromise are quashed.