Gurdial Singh vs State of Punjab and Another

Ajai Lamba, J.—This petition has been filed u/s 482, Code of Criminal Procedure, praying for quashing of FIR No.165 dated 23.7.2011

u/s 420, Indian Penal Code, Police Station, Nakodar, District Jalandhar (Annexure P-1) and subsequent proceedings, on the basis of compromise

dated 9.8.2011 (Annexure P-2).

Learned counsel for the petitioner and respondent No.2 contend that the FIR came to be lodged on account of money dispute; the dispute has,

now, been settled and the claim of respondent No.2 has been satisfied.

Respondent No.2-Amritpal Singh, as identified by his counsel Shri G.S. Gujral, Advocate, is present in court and states that with the

intervention of respectables, all the disputes have been settled and he does not want to prosecute the petitioner.

Learned counsel for the respondent-State contends that because the disputes have been settled by way of compromise, the State would have

no objection to the quashing of the FIR.

Considering the nature of offence; the fact that respondent No.2 is not ready to prosecute the petitioner and continuance of proceedings shall be

an exercise in futility, this petition is allowed.

FIR No.165 dated 23.7.2011 u/s 420, Indian Penal Code, Police Station, Nakodar, District Jalandhar (Annexure P-1) and subsequent

proceedings, are hereby quashed.