SANTOKH 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.132 dated 08.07.2007 (Annexure P-1) under Sections 379, 148 read with Section 149 of Indian Penal Code, registered at Police Station Civil Lines, Batala, Police District Batala and all other consequential proceedings arising therefrom on the basis of compromise (Annexure P-2), having been entered between the parties. I have heard learned counsel for the parties and have gone through the record.

(2.) IT has been stated by learned counsel for the petitioners that parties are closely related as the son of petitioner No.1 was married with daughter of respondent No.2 and the dispute arose after the death of son of petitioner No.1. Further contended that dispute has since been settled due to intervention of respectable persons and relatives from both the sides. Respondent No.2 ­ complainant also appeared in person with his counsel and filed reply by way of affidavit admitting the factum of compromise and stated that he is having no objection if the FIR and consequential proceedings are quashed.