SUKHJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.137 dated 23.9.2006(Annexure P-1), under Sections 452/324/34 of the Indian Penal Code (for short 'the IPC'), registered at Police Station Dhariwal, District Gurdaspur, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

(2.) Heard.

(3.) The parties, duly identified by their respective learned counsel, are present in the Court. The FIR in this case was lodged by one Iqbal Singh, who has since been died during the pendency of the appeal. The compromise (Annexure P-2) has been reached between Rajinder Singh who is the eye-witness and son of complainant. The said Rajinder Singh is present in the Court and admits the factum of compromise.