Laxmi Narain Mittal, J. - (1.) Crl. Misc. No. 69392 of 2011.
(2.) THE application is allowed and reply affidavits of respondents no. 2 and 3 annexed with the application are taken on record, subject to all just exceptions. Main Case Accused Sunny Dhiman has filed this petition under Section 482 of the Code of Criminal Procedure (in short, Cr. P.C.), for quashing FIR no. 4 dated 19.07.2011 (Annexure P -1) under Sections 66E/67 -A Information Technology Act 2000 and Sections 328, 354, 506, 509 of IPC registered at Police Station Punjab State Cyber Crime SAS Nagar, Punjab, District Mohali, in view of compromise (Annexure P -2) effected with respondent no. 2 -complainant as well as his daughter respondent no. 3 (the victim).
(3.) IN reply affidavits on behalf of respondents no. 2 and 3, compromise Annexure P -2 has been admitted and it has been stated that respondents no. 2 and 3 have no objection if the impugned FIR is quashed. Counsel for respondents no. 2 and 3 also states that in view of compromise, respondents no. 2 and 3 have no objection to the quashing of the FIR.;