SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.40 dated 18.10.2015, under Sections 452, 323, 506, 427, 148 and 149 IPC, registered at Police Station Thuliwal, District Barnala on the basis of compromise (Annexure P-2).

(2.) The present FIR was lodged at the instance of respondent No.2, namely, Jaspal Singh on the allegation that his wife is the daughter of Sukhdev Singh, petitioner No.l and there was a matrimonial dispute between respondent No.2 and his wife and consequently a quarrel took place between the petitioners and respondent No.2 in which three simple injuries were sustained by respondent No.2.

(3.) Learned counsel for the petitioners has argued that the dispute, which is matrimonial in nature, a compromise has been effected between the parties, which is amicable and all the disputes have been resolved vide Annexure P-2, which is the compromise, effected between the complainant and present petitioners, who are accused persons in the FIR.