AMIT KAKKAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.270 dated 22.09.2014 for the offences punishable under Sections 420, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station City Ferozepur, District Ferozepur and all the subsequent proceedings arising therefrom.

(2.) During pendency of the present petition, the matter was referred to the Mediation and Conciliation Centre of this Court, wherein a settlement/agreement is arrived at between the parties. The terms and conditions of the settlement/agreement read as under: -

(3.) The Mediator has recorded his satisfaction that both the parties, after the agreement is read over to them, have signed the same voluntarily. Petitioner Amit Kakkar as well as Gurlal Singh, father of deceased-complainant Chamkaur Singh, have also acknowledged that the matter has been duly compromised.