HARNEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Crl. Misc. No. M-3954 of 2013 and Crl. Misc. No. M-5341 of 2013.

(2.) PRAYER in Crl. Misc. No. M-3954 of 2013 filed under Section 482 Cr.P.C. is for quashing of FIR No.267 dated 18.10.2008, registered under Sections 323/324/34 IPC and Section 326 IPC added later on at Police Station Shahkot, District Jalandhar, Punjab, along with all the subsequent proceedings arising therefrom, and prayer in Crl. Misc. No. M-5341 of 2013 is for quashing of cross case registered under Sections 323/325 IPC, on the basis of compromise.

(3.) IN pursuance of order dated 5.2.2013, learned Judicial Magistrate Ist Class, Nakodar, has submitted his report, which indicates that parties appeared before him and got recorded their respective statements with regard to validity of compromise. As per the report, compromise arrived at between the parties is genuine and without any pressure or coercion from any corner. As per the compromise, the parties have amicably settled their disputes in both cases i.e. FIR as well as cross version. Now no dispute is pending between the parties. Today, learned counsel for the complainants in respective cases i.e. FIR case and cross case, state that complainants would have no objection, if the present FIR and cross case along with consequential proceedings, arising out of it, are quashed.