MADAL LAL Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. on behalf of petitioner, namely, Madan Lal for quashing of FIR No. 422 dated 15.11.2008, registered under Sections 406, 420 IPC at Police Station Division No. 6, Jalandhar as well as judgment of conviction dated 12.08.2013 passed by the JMIC, Jalandhar. The petitioner faced trial and ultimately, vide judgment dated 12.08.2013 passed by the Judicial Magistrate Ist Class, Jalandhar, he was convicted for offence punishable under Section 420 IPC and sentenced to undergo rigorous imprisonment for two years with fine of Rs. 2000/ - with default clause. Thereafter, the appeal was preferred before the Sessions Judge, Jalandhar which is still pending.

(2.) LEARNED counsel for the petitioner submits that a compromise has been arrived at between the parties in order to maintain peace and harmony in the relations and the complainant has no objection in quashing of the FIR and others proceedings arising therefrom. Learned counsel further submits that the amount in dispute has already been paid to the complainant and no other case is pending against them.

(3.) LEARNED counsel for respondent No. 2 has also affirmed the factum of compromise.