SUKHPREET INDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 139 dated 19.12.2009 registered at Police Station Kot, Ise Khan, District Moga under Sections 324, 452, 427, 336, 148, 149 IPC and Section 326 IPC which was added later on, on the basis of compromise (Annexure P-2) dated 13.12.2009 between the parties.

(2.) Respondent Nos. 2 and 3 namely Kapil Dev and Vivek Sharma, who have been identified by their counsel, have stated in the Court that they have no objection if the present-FIR is quashed.

(3.) In view of the statement made by respondent Nos. 2 and 3, no purpose will be served if the case is tried because as per the compromise respondents will not support the case and it will merely be a wastage of precious time of this Court.