BHRAMPAL BHATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 115 dated 22.03.2009 registered under Sections 420, 467, 468, 471, 120 -B Indian Penal Code (for short 'IPC') at Police Station Sarai Khawaja, Faridabad, Haryana and all other consequential proceedings arising therefrom on the basis of an amicable settlement arrived at between the parties.

(2.) THE above said FIR has been registered on the basis of application submitted by respondent No. 2 Tarun Kumar Das Gupta alleging commission of offences under Sections 420, 467, 468, 471, 120 -B IPC qua the petitioners as well as one D.P. Sinha and Inderpal.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the petitioners and respondents No. 2 and 3 on 29.08.2014 (Annexure P -2). The parties wish to live in peace and harmony and put an end to the acrimony between them. Present petition has been filed on the basis of this compromise.