SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C .") praying for quashing of FIR No.34 dated 10.02.2018 registered under Section 380 of the Indian Penal Code, 1860 (for short, "the IPC ") at Police Station Raman, District Bathinda (Annexure P-1) along with all consequential proceedings arising therefrom in view of the compromise dated 21.02.2019 (Annexure P-2).

(2.) Complainant-Gurpreet Singh submitted written complaint to SSP Bathinda alleging therein that accused-Sunil Kumar has stolen two pen drives, in which important data of the complainant's office was stored, labour register and other important documents, demanded ransom and threatened to implicate him in false cases. On the basis of the complaint, the above said FIR was registered.

(3.) The petitioner has filed the present petition for quashing of the FIR on the grounds that now with the intervention of respectables, the matter has been amicably compromised between the parties and they have resolved their disputes and differences.