HARKIRAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed on behalf of petitioners Harkiran Singh and Vikramjit Singh for quashing of FIR No. 98 dated 23.9.2009 Under Sections 341/324/34 IPC registered at Police Station Talwandi Sabo, District Bathinda and all subsequent proceedings arising therefrom on the basis of compromise annexed as Annexure P-2 with the petition.

(2.) Notice of motion was issued in the case on 2.8.2010.

(3.) In response to the notice of motion, complainant respondent No.2 Smt.Surinder Pal Kaur is present in the Court and has affirmed the factum of compromise between the parties.