GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present petition, the prayer of the petitioner is for quashing of FIR No. 69 dtd. 10/6/2018 (Annexure P-1) registered under Ss. 323, 341, 148 and 149 IPC, at Police Station Nurpurbedi, District Rupnagar and all other subsequent proceedings arising therefrom, on the basis of compromise entered into between the parties.

(2.) This Court while issuing notice of motion on 20/8/2021 had passed the following order:-

(3.) Learned counsel for the petitioner argues that in order to live peacefully, parties have entered into compromise on 9/8/2021 (Annexure P-2), according to which, both the parties have agreed not to proceed further with the FIR in question.