LOVEKESH MAHAJAN 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. 209 dated 16.08.1999 under Sections 406, 420, 511 of the Indian Penal Code ('IPC for short), registered at Police Station Kotwali, District Bathinda and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2).

(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.