LAWS(P&H)-2021-12-10

WILSON Vs. STATE OF PUNJAB

Decided On December 01, 2021
WILSON Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 0057 dtd. 13/6/2015, registered under Ss. 323, 324, 341, 427, 148 and 149 of the IPC at Police Station Subhanpur, District Kapurthala and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Learned counsel for the petitioners submits that no other criminal case is pending between the parties and the petitioner is not a proclaimed offender.

(3.) Learned State counsel, on instructions from the Investigating Officer, has not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.