Nirmaljit Kaur, J. - (1.) THIS is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 107 dated 06.08.2007 under Sections 420, 465, 468, 471 IPC and Section 10 of the Emigration Act, 1983, P S City, District Hoshiarpur, which was registered at the instance of Respondent No. 2 - complainant against the present Petitioners on the basis of the compromise dated 06.12.2010 arrived at between the parties. Copy of the same is placed on record as Annexure P -2.
(2.) IT is stated by learned Counsel for Respondent No. 2 that complainant Rohit Kumar is present in Court today. He also filed the affidavit of the complainant. The same is taken on record. As per said the affidavit, the matter has been compromised and the complainant has no objection if the said FIR is quashed. In the present case, some misunderstanding between the parties, led to filing of the present FIR. Now, the matter has been resolved as per compromise deed dated 06.12.2010.
(3.) LEARNED Counsel for the Petitioners states that accused No. 4 and 5 namely, Dheeraj Kumar and Pankaj Sharma, respectively, are residing abroad since 2002. It is also stated by the learned Counsel for the Petitioners the matter has been compromised for all including accused No. 4 and 5.;