SATWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.163 dated 26.7.2003 registered under Sections 406, 420, 120-B IPC at Police Station Tanda, District Hoshiarpur on the basis of a compromise/settlement Annexure P-2 and an affidavit filed by the complainant Annexure P-5.

(2.) Counsel for the petitioners contends that even prior to the lodging of the FIR, the parties had resolved their differences and the petitioners had paid some money towards the amount due. However as there was a default in payment by the petitioners, respondent No.2 lodged the present FIR. After lodging of the FIR, the parties once again resolved their differences pursuant to a compromise/agreement reflected in the affidavit dated 19.8.2003 duly sworn by the complainant. In the said affidavit, the complainant has acknowledged the receipt of the entire amount and has also deposed that he has no objection, if the present FIR and all subsequent proceedings emanating therefrom are quashed.

(3.) Counsel for respondent No.2 does not deny the aforementioned fact. He submits that respondent No.2 has no objection, if the FIR and all subsequent proceedings emanating therefrom are quashed.