RAKESH KUMAR HANS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 31 dated 30.04.2013 registered under Sections 420, 465, 467, 468, 471, 120 - B Indian Penal Code (for short 'IPC') at Police Station Kabarwala, District Sri Muktsar Sahib 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 statement of Gagan Chugh - respondent No. 2 alleging commission of offences under Sections 420, 465, 467, 468, 471, 120 -B IPC.

(3.) DUE to the intervention of respectables, elders and friends, a compromise is stated to have been arrived at between the parties on 28.07.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them. The present petition has been filed on the basis of this compromise.