MANPREET SINGH DHILLON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 0065 dtd. 25/6/2018, under Ss. 379-B, 323, 506 and 34 of the IPC, registered at Police Station Sadar Moga, District Moga, Punjab (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise (Annexure P-2) entered into between the parties.

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

(3.) Learned State counsel, on instructions from the Investigating Officer as well as learned counsel for respondents No.2 and 3 have not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.