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Judgment
4 paragraphs · 140 wordsK.C. Puri, J.—This is a petition u/s 482 of the Code of Criminal Procedure for quashing FIR No. 146 dated 20.12.2010 under Sections 420/406 of the Indian Penal Code registered at Police Station City Hoshiarpur, District Hoshiarpur (Annexure P-1), on the basis of compromise (Annexure P-2), along with all subsequent proceedings arising from that FIR.
Report of the trial Court has been received in which it is mentioned that parties have arrived at a compromise. The original compromise has also been sent along with the report by the trial Court.
So, in view of the above circumstances and in view of authority reported as, "Kulwinder Singh and others v. State of Punjab and others" 2007 (3) RCR (Criminal) 1052, the above said FIR stands quashed. Further proceedings in pursuant to that FIR also stands quashed.
Disposed of.