DARWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Davinder Singh and Ramesh Kumar, the petitioners have filed this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No. 29 dated 8.2.2012 (Annexure P1) registered at Police Station 'C' Division, Amritsar, for an offence punishable under section 384 of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

(2.) Besides State counsel, respondent no. 2 represented by his counsel, Mr. S.K.Panwar is appearing before the court. Learned counsel for the petitioner has drawn my attention to the compromise, Annexure P2 and has asserted that the parties have compromised the matter.

(3.) Respondent no. 2 has also filed his reply to the petition by way of his affidavit affirming the fact that the matter has been compromised without any pressure or coercion.