AVTAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No.38 dated 01.08.2012 under Sections 467, 468 and 471 of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station Joga, District Mansa (Annexure P-1) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioners and respondent No.2 have submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute.

(3.) Respondent No.2 is present in person and has admitted the factum of compromise and has stated that he has no objection if the FIR in question is ordered to be quashed. He has placed his reply by way of an affidavit on record in this regard.