- (1.) The petitioners, by filing this petition under Section 482 of the Code of Criminal Procedure, have sought quashing of First Information Report (for short 'FIR) No.290 dated June 20th, 2011 (Annexure P1) registered under Sections 420, 467, 468, 471/120-B of the Indian Penal Code (for short 'IPC') in Police Station Central, Faridabad.
(2.) While appearing in person with his counsel, complainant -- respondent No.2, namely Balbir Singh stated at bar that he has compromised the matter with the petitioners with the intervention of the relatives and friends. Compromise-deed (Annexure P2) has been placed on record. He also states that there is no ill-will left. 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 Vs. State of Punjab, 2008 2 RCR(Cri) 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 the above, the petition is accepted, FIR No.290 dated June 20th, 2011 (Annexure P1) registered under Sections 420, 467, 468, 471/120-B IPC in Police Station Central, Faridabad and subsequent proceedings arising therefrom, are hereby quashed. Petition is accepted.;