HERA DHIR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. seeking quashing of FIR No. 51 dated 08.07.2010 registered against the petitioner under Section 420 IPC at police station Division No. 3 Ludhiana on the basis of compromise stated to have been arrived at between the parties.

(2.) Learned State counsel, on instructions from SI Rajesh Kumar, who is present in court, points out at the outset that during the pendency of this petition, an untraced report has been filed by the police before the competent court of jurisdiction. According to him, the present petition has, thus, been rendered infructuous.