- (1.) Prayer in this petition is for quashing of FIR No. 12, dated 11.02.2012, under Sections 406, 420, 465, 467, 468 and 471, IPC, registered at Police Station, Sadar, Kapurthala, and the consequential proceedings arising therefrom, on the basis of compromise, dated 5.7.2012 (Annexure P-3), effected with the intervention of the Mediator of the Mediation and Conciliation Centre of this Court. The operative part of the compromise, dated 5.7.2012 (Annexure P-3) is as under:- "2. That both the parties have resolved the dispute amicably with the intervention of the respectable potatoes traders and merchants of Tinsukhia. Henceforth, the second party shall have no claim against first party with regard to the present issue regarding the storage of potatoes as nothing is due against each other. The second party has agreed that they will get the FIR quashed for which first party may file a quashing petition before the Hon'ble High Court to get the same quashed. The second party would have no objection to the same and shall fully cooperate in getting the above said FIR quashed. 3. That the present settlement is final between the parties and none of the parties shall have any further civil or criminal proceeding or claim against each other qua the storage of potatoes. 4. This Compromise Deed has been signed by both the parties, in the presence of witnesses on the date mentioned above."
(2.) Learned counsel for respondent Nos. 2 and 3 admits the factum of the compromise and has no objection if the impugned FIR and the consequential proceedings arising therefrom are quashed.
(3.) Learned counsel for the State has gone through the compromise (Annexure P-3) and has no objection if the impugned FIR and the consequential proceedings arising therefrom are quashed.;