MANJIT SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No. 150 dated 28.09.2012 for offence under Section 420 of the Indian Penal Code ('IPC' for short) and Section 24 of the Emigration Act, 1983, registered at Police Station Sahnewal, District Ludhiana including the consequential proceedings arising therefrom, on the basis of compromise.

(2.) NOTICE of motion was issued.

(3.) LEARNED counsel for the petitioner submits that the parties have decided to bury the hatchet and are living peacefully. Learned counsel for the petitioner further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.