SHARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, arraigned as accused in the above captioned FIR, have come up before this Court under Sec. 482 Cr.P.C. for quashing of the DDR and all consequential proceedings based on the compromise with the aggrieved persons.

(2.) During the pendency of the petition, the accused and the aggrieved person have compromised the matter, and its copy is annexed with this petition as Annexure P-3.

(3.) After that, the petitioners came up before this Court to quash the DDR, and in the quashing petition, impleading the aggrieved person as respondent.