WASHAN SINGH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been moved under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No. 286/2014 registered under Sections 307/323/34 IPC at Police Station Khyala on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) Counsel for the State enters appearance and accepts notice. The second respondent/complainant, Harsimranjeet Singh, is present in person. The petitioners are also present in person. All the parties are identified by the Investigating Officer, Sub-Inspector Ajay Kumar, Police Station Khyala.