Nirmaljit Kaur, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 66 dated 9.4.2002 under Sections 436, 427, 342, 506, 148 and 149 IPC Police Station Hariana District Hoshiarpur and subsequent proceedings arising there from 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 due to the intervention of the respectables of the area. An affidavit (Annexure P -3) has already been placed on record to this effect. The parties are present in the Court along with their respective Counsel. Learned Counsel for Respondent No. 2 has placed on record the affidavit of Respondent No. 2 admitting the factum of compromise. As per the said affidavit, Respondent No. 2 has no objection if the FIR in question is quashed.
(3.) TAKING into account that the matter has been compromised between the parties and the co -accused of the Petitioner have already been acquitted by the trial Court, the fact that the Petitioner has been declared proclaimed offender should not stand in the way to accept the compromise and quash the complaint in the facts of the present case.;