BALWANT SINGH ALIAS BABBU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing of the FIR No. 16 dated 22.1.2005, under Sections 279, 337, 338 and 427 of the Indian Penal Code (in short 'IPC') registered at Police Station Hariana District Hoshiarpur and all the subsequent proceedings arising therefrom on the basis of compromise (Annexure P-2).

(2.) Learned Counsel for the petitioner has submitted that the parties have entered into a compromise with the intervention of relatives and friends.

(3.) Respondent No. 2 - Munish Kumar and his injured mother- Bimla are present in the Court along with their Counsel and have admitted the factum of compromise between the parties and have tendered their affidavits, as per which, they have no objection if the FIR in question is quashed.