GURSEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.0045 dtd. 15/3/2019 for the offences punishable under Ss. 307, 34 of the Indian Penal Code ('IPC' for short) and Ss. 25 and 27 of Arms Act, registered at Police Station Lambi, District Sri Muktsar Sahib and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Learned counsel for the petitioners submits that as per the FIR, nobody was injured and 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 private respondent have not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.