Nirmaljit Kaur, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 107 dated 1.8.2007 under Sections 379/506 IPC Police Station Mehatpur District Jalandhar 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, due to the intervention of the respectable of the area, the matter has been compromised. Compromise deed (Annexure P -2) has already been placed on record. 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 authenticating the compromise. As per the said affidavit, Respondents No. 2 has no objection if the FIR in question is quashed.
(3.) LEARNED Counsel appearing on behalf of the State has submitted that Petitioner No. 2 is a proclaimed offender.;