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Judgment
2 paragraphs · 203 wordsJitendra Chauhan, J.—The present petition u/s 482 of the Code of Criminal Procedure has been filed for quashing the FIR No.76 dated 21.5.2008, registered u/s 420, 467, 468 and 471 IPC, at Police Station Sadar, Muktsar now Lakhewali and all consequential proceedings arising therefrom, on the basis of the compromise Annexure P-2. Affidavit with regard to compromise, filed by the complainant in the Court, today is taken on record. Complainant is present in person.
Learned counsel for the complainant, on instructions, states that the matter has been compromised and the complainant does not want to pursue the matter. In view of the above, this Court is of the opinion that no useful purpose would be served in continuing the proceedings. In view of the law laid down by the Full Bench of this Court in re: Kulwinder Singh and others versus State of Punjab and another 2007(3) Recent Criminal Reports (Crl.) 1052, the Court is competent to quash the proceedings on the basis of compromise. Accordingly, this petition is allowed and FIR No.76 dated 21.5.2008, registered u/s 420, 467, 468 and 471 IPC, at Police Station Sadar, Muktsar now Lakhewali and all consequential proceedings arising therefrom are hereby quashed qua the petitioner