MANEET SINGH SOHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, arraigned as accused in the above captioned FIR, has come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the aggrieved person.

(2.) The first petitioner was married with second respondent/complainant. During the pendency of the petition, the accused and the aggrieved person have compromised the matter, and the copy of marital settlement is annexed with this petition as Annexure P-6.

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