DHARMINDER RALHAN Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 196, dated 13.10.2009, under Section 420, IPC, registered at Police Station, Civil Lines, Batala, and the consequential proceedings arising therefrom, on the basis of compromise.

(2.) During the pendency of the present petition, the better sense prevailed and the private parties effected a compromise.

(3.) Vide order dated 30.7.2012, this Court had directed the affected parties to appear on 8.8.2012 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its report on or before the date fixed by this Court.