KARAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking quashing of FIR No.37, dtd. 3/4/2013, Police Station Sudhar, District Ludhiana, under Ss. 323, 341, 447, 511, 506 and 34 IPC, and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

(2.) Vide order dtd. 10/3/2022, the parties had been directed to appear before the Area Magistrate/trial Court so as to get their statements recorded qua the factum of compromise.

(3.) Report of learned Judicial Magistrate 1st Class, Jagraon, has been received, wherein it has been reported that the statements of petitioners/accused Karam Singh, Karamjit Kaur and also of complainant/injured Manjit Kaur, Binder Kaur, Kiranjit Kaur (through her Special Power of Attorney holder Manjit Kaur) have been recorded to the effect that they have compromised the matter amongst themselves.