L.N. Mittal, J - (1.) Satya Bhushan Gulati has filed this petition under Section 482 of the Code of Criminal Procedure (in short - Criminal Procedure Code) for quashing FIR No.452 dated 11.06.2011 (Annexure P-2), under Sections 406 and 420 of the Indian Penal Code (in short - Indian Penal Code), registered at Police Station Civil Lines, Karnal, District Karnal, on the basis of compromise (Annexure P-4) effected with complainant-respondent no.2 and his daughter respondent no.3, who have also affirmed joint affidavit Annexure P-5 regarding the compromise.
(2.) I have heard learned counsel for the parties and perused the case file.
(3.) Pursuant to order dated 31.10.2011, report has been received from Chief Judicial Magistrate, Karnal that parties have effected compromise. Statements of parties were recorded by the learned Magistrate.;