Ritu Bahri, J. - (1.) Present petition has been filed under Section 482 Criminal Procedure Code for quashing FIR No. 28 dated 13.2.2010 under Sections 420, 465, 467, 468, 471, 120-B Indian Penal Code registered at Police Station Sadar Ferozepur, District Ferozepur (Annexure P-1) and all subsequent proceedings arising out of the same on the basis of compromise / affidavit (Annexure P-2).
(2.) Reply by way of affidavit on behalf of respondent No.2 Mr. Harvinder Skingh has been filed. On instructions from ASI Tara Singh learned State counsel submits that the complainant has given his affidavit that the matter has been compromised between the parties and he does not wish to pursue the matter. He has no objection if the offence is compounded and the FIR is quashed.
(3.) In view of the affidavit of respondent No.2, FIR No. dated 13.2.2010 under Sections 420, 465, 467, 468, 471, 120-B Indian Penal Code registered at Police Station Sadar Ferozepur, District Ferozepur (Annexure P-1) is quashed with all consequential proceedings arising therefrom qua petitioners.;