Nirmaljit Kaur, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 58 dated 15.3.2005 under Sections 420, 465, 467, 468, 471 IPC Police Station Nawanshahar, District Nawanshahar 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 Petitioner and Respondent No. 2. Compromise deed (Annexure P -1) has already been placed on record. 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 CRM M -8096 of 2010 -2 -quashed qua the Petitioner only.
(3.) THIS Court in the case of Parambir Singh Gill v. Malkiat Kaur reported as, 2010(1) RCR 256 quashed the proceedings against one of the accused on the basis of compromise, whereas proceedings against the other co -accused were allowed to continue.;