Nawab Singh, J. - (1.) BY this petition under Section 482 of Code of Criminal Procedure, the Petitioner seeks quashing of First Information Report (for short 'FIR) No. 125 dated November 11th, 2010 (Annexure P -1), registered under Sections 420 read with Section 120 -B of Indian Penal Code (for short 'IPC'), Police Station Bahav Wala, Tehsil Abohar, District Ferozepur on the basis of compromise entered into between the parties.
(2.) LEARNED Counsel for the Petitioner has urged that the Respondents No. 2 to 4 have also filed affidavits (Annexures P/2 to P/4) stating that with the intervention of the relatives and friends, they have compromised the matter with the Petitioner. Indeed, the dispute between the parties was of personal nature. In view of this, there should not be any impediment in allowing the parties to compromise the matter. Support to this view can be had from the authority 'Madan Mohan Abbot v. State of Punjab', 2008 (2) RCR 429 wherein, Hon'ble Supreme Court has ruled that in such type of cases, where the dispute is of personal nature, Court should ordinarily, accept the compromise.
(3.) IN view of above, petition is accepted. Consequently, FIR No. 125 dated November 11th, 2010 (Annexure P -1), under Section 420 read with Section 120 -B IPC, Police Station Bahav Wala, Tehsil Abohar, District Ferozepur and subsequent proceedings arising there from, are hereby quashed.;