YADWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.75 dtd. 12/6/2020 for the offences punishable under Ss. 341, 323, 149 of the Indian Penal Code ('IPC' for short) and Sec. 379-B IPC (added later on), registered at Police Station Cheema, District Sangrur and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Learned counsel for the petitioners submits that no other criminal case is pending between the parties and none of the petitioner is a proclaimed offender.

(3.) Learned State counsel as well as learned counsel for respondent No.2 have not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.