MAHINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ***

(2.) The gist of the allegations against the petitioner(s) is that the complainant (respondent No.2) made a statement before the police and on that statement, the police registered the FIR captioned above. Needless to mention all the details as the parties have entered into an out of Court compromise.

(3.) During the pendency of the petition, the accused and the victim(s) have compromised the matter, and its copy is annexed with this petition. After that, the petitioner(s) came up before this Court to quash the FIR, and in the quashing petition, the victim(s) have been impleaded as respondent(s).