RANJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court, by way of instant petition under Sec. 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of Kalandra under Sec. 182 Penal Code dated 28.3.2006, including the subsequent proceedings, on the basis of compromise.

(2.) Notice of motion was issued and pursuant thereto, reply by way of affidavit of Jagjit Singh, Deputy Superintendent of Police, Rural, Patiala on behalf of respondent No.1, has been filed. So far as the respondents No. 2 to 4 are concerned, learned counsel for private respondents submits that parties have arrived at an out of Court settlement by way of compromise (Annexure P-3).

(3.) Learned counsel for the petitioners and private respondents are ad idem that based on the compromise (Annexure P-3) and the joint statements suffered by the parties (Annexure P-4), 11 cases which were going on between the parties, of civil as well as criminal nature, have been got compromised and settled. Learned counsel for the parties further submit that since the parties have decided to bury the hatchet and the very basis of initiating of the impugned proceedings under Sec. 182 IPC, is no more there, the instant petition deserves to be accepted.