KARAN ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No.14 dtd. 22/1/2021 under Ss. 120-B and 420 IPC, registered at Police Station Meharban, District Police Commissionerate Ludhiana and all subsequent proceedings arising therefrom, on the basis of compromise dtd. 25/1/2021 (Annexure P/2) arrived at between the parties.

(2.) Learned counsel for the parties have stated that the present FIR may be quashed as the parties have amicably settled the dispute.

(3.) During the course of preliminary hearing, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.