KARAMVIR 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.10 dated 28.01.2010 (Annexure P-1) under Sections 498-A and 406 of Indian Penal Code, registered at Police Station Phase-VIII, SAS Nagar Mohali and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, having been entered between the parties.

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

(3.) PARTIES were directed to appear before learned trial Court. Report has been received from learned trial Court after recording statements of the parties to the effect that the compromise is found to be genuine and valid.