KULWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No.63 dated 30.04.1997 under Sections 323, 324, 148 and 149 of the Indian Penal Code 1860 (in short 'IPC') registered at Police Station Payal, District Ludhiana and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioners and respondents No.2 to 4 have submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute.

(3.) The co-accused of the petitioner who had faced trial has since been acquitted by the trial Court. Petitioner has surrendered before the trial Court. Injured-complainant Charan Singh as well as injured Jagir Singh have since died.