Nirmaljit Kaur, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 188 dated 22.9.2007 under Section 420 IPC Police Station Beas, District Amritsar and subsequent proceedings arising therefrom 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. An Agreement (Annexure P -4) has already been placed on record to this effect. The parties are present in the Court alongwith 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.) HOWEVER , learned Counsel appearing on behalf of the State has submitted that Petitioner No. 2 is a proclaimed offender.;