JITENDRA CHAUHAN,J. - (1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.37 dated 4.4.2011, registered under Sections 420, 465, 467, 471, 406, 120B of the Indian Penal Code (for short, 'the IPC'), at Police Station City Fazilka, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
(2.) WHILE issuing the notice of motion, the parties were directed to appear before the trial Court for getting their statements recorded. In compliance of the order dated 07.12.2012, report of CJM Fazilka, dated 17.12.2012, has been received to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure.
(3.) THE learned State counsel, on instructions from ASI Puran Singh, states that he has no objection in case the present petition is allowed.;