AVTAR SINGH Vs. JATINDER LAL SHOREY AND ANOTHER

JUDGEMENT

(1.) First respondent-Jatinder Lal Shorey has lodged a complaint against the petitioner - Avtar Singh and another under Sections 452/323/324/325/504/506/34 I.P.C. (Annexure P-1). Petitioner - Avtar Singh has approached this Court under Section 482 Cr.P.C. for quashing the said complaint Annexure P-1 dated 22.4.95 on the ground that the matter has been compromised with the first respondent- the complainant.

(2.) Notice was issued to the first respondent and the Advocate General, Punjab. The first respondent appeared in person along with his counsel- Mr. J.B.S. Gill, Advocate and stated that he has compromised the matter with the petitioner, and that he has no objection for quashing the complaint. He also stated that he has filed an affidavit to this effect. Since this petition relates to a complaint the learned counsel for the State did not file any reply.

(3.) I have heard the counsel for both the sides and perused the record on file.