GURMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.113 dtd. 28/4/2018 for the offences punishable under Ss. 447, 511, 323, 506 of the Indian Penal Code ('IPC' for short) (Ss. 379/149 IPC were added and Sec. 379 IPC was deleted later on), registered at Police Station Sadar, District Ludhiana and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Learned counsel for the petitioners submits that no other criminal case is pending between the parties and none of the petitioner is a proclaimed offender.

(3.) Learned State counsel as well as learned counsel for respondent No.2 have not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.