NARESH KUMAR SANGHI,J. - (1.) THE prayer in this petition is for quashing of FIR No.104 dated 29.04.2010, under Sections 420, 465, 467 and 471 read with Section 120-B, IPC, registered at Police Station, City, Gurdaspur, and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2). Vide order dated 20.11.2012, this Court had directed the affected parties to appear before the learned trial court on 30.11.2012 for getting their respective statements recorded with regard to the compromise. The said court was also directed to send its detailed report in that regard on or before the date fixed by this Court.
(2.) IN compliance thereof, the petitioner as well as respondent No.2/complainant-Pardeep Kaur did appear before the learned court below and got recorded their respective statements with regard to the compromise. Respondent No.2-Pardeep Kaur deposed that the impugned FIR was registered against the petitioner at her behest. She further deposed that she had effected a compromise with the petitioner. She also deposed that she had no objection if the impugned FIR was quashed. The similar statement with regard to the compromise was suffered by the petitioner. Learned counsel for respondent No.2 admits the factum of compromise and has no objection if the impugned FIR and the consequential proceedings arising therefrom are quashed.
(3.) LEARNED State counsel, on instructions from ASI Kamaljit Singh, Police Station, City, Gurdaspur, also admits the factum of compromise. He after going through the statements and the report, sent by the learned Chief Judicial Magistrate, Gurdaspur, submits that he has no objection if the impugned FIR and all the consequential proceedings arising therefrom are quashed.;