Laxmi Narain Mittal, J. - (1.) MANOJ Kumar and Shiv Kumar have filed the instant petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing the FIR No.109 dated 22.12.2009 under Sections 406 and 420 IPC registered at Police Station Mulepur, District Fatehgarh Sahib (Annexure P -1) in view of the compromise (Annexure P -2) effected with respondent No.2 - complainant who has also furnished affidavits (Annexures P -3 & P -4) regarding the compromise.
(2.) LEARNED counsel for respondent No.2 complainant states that respondent No.2 has effected compromise (Annexure P -2) with the petitioners and has also furnished affidavits (Annexures P -3 & P -4) regarding the compromise and therefore respondent No.2 has no objection to the quashing of the FIR. Pursuant to the order of the preceding date, report has been received from the trial Court that parties have amicably settled the matter. Statements of both petitioners and respondent No.2 recorded by the trial Court have also been received.
(3.) I have heard learned counsel for the parties and perused the case file.;