GURDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.50 dated 14.5.2007 (Annexure P-1) under Sections 452, 323, 427, 506 148 read with Section 149 of Indian Penal Code, registered at Police Station Dayalpura, District Bathinda and all other consequential proceedings arising therefrom on the basis of compromise (Annexure P-3), having been entered between the parties.

(2.) I have heard learned counsel for the parties and have gone through the record.

(3.) RESPONDENTS No.2 to 4 also appeared in person with their counsel and filed short reply by way of affidavits admitting the factum of compromise and stated that they are having no objection if the FIR and consequential proceedings are quashed.