SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 369 dated 26.10.2003 (Annexure P-1), under Sections 323/ 324/ 452/ 380/ 148/ 149 of the Indian Penal Code ('IPC' for short), registered at Police Station Banga District Nawanshahar and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.

(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and friends.

(3.) Compromise dated 12.10.2009 duly signed by the parties is annexed as Annexure P-2. A perusal of the same reveals that the matter between the parties has been compromised.