ASHWANI KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner(s), arraigned as accused in the above captioned complaint, has come up before this Court under Sec. 482 Cr.P.C for quashing of complaint and summoning order dtd. 3/2/2009 and all consequential proceedings based on the compromise with the victim.

(2.) During the pendency of the petition, the accused and the complainant"s son, who was permitted by the Court to substitute his father (original complainant) after his demise, have compromised the matter, and its copy is annexed with this petition.

(3.) After that, the petitioner(s) came up before this Court to quash the complaint, and in the quashing petition, the victim"s son has been impleaded as respondent.