Nirmaljit kaur, J. - (1.) The present petition has been filed under Section 482 Criminal Procedure Code for quashing of FIR No.407 dated 17.11.1998 under Sections 382,452 Indian Penal Code Police Station Division No.5 (Civil Lines) Ludhiana, Punjab and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.
(2.) The FIR in question was got registered by respondent No.2. However, the matter has been compromised between the parties due to the intervention of the respectable of the area. An affidavit/compromise (Annexure P-2) has already been placed on record.
(3.) The parties are present in the Court alongwith their respective counsel. Learned counsel for respondent No.2 has placed on record the affidavit of respondent No.2 authenticating the compromise. As per the said affidavit, respondent No.2 has no objection if the FIR in question is quashed.;