HARVINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C by the petitioner, namely, Harvinder Singh for quashing of FIR No.185 dated 17.08.2014 registered under Sections 354/506 IPC (Sections 354-A/354-D of the IPC added later on) at Police Station City Rajpura, District Patiala along with all consequential proceedings arising therefrom on the basis of compromise.

(2.) Learned counsel for the petitioner submits that during pendency of the proceedings, a compromise has been arrived at between the parties and complainant-respondent No.2 has specifically stated that she has no objection in quashing of the FIR as well as other proceedings arising therefrom.

(3.) Learned counsel for respondent No.2 has also affirmed the factum of compromise arrived at between the parties. Heard the arguments of learned counsel for the parties and have also perused the documents available on the file including the FIR and copy of statements of the parties recorded as per directions issued by this Court on 30.09.2015.