GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.105 dated 21.7.2011 (Annexure P-1), under Sections 307/ 450/ 148/ 149 of the Indian Penal Code, 1860 ('IPC' for short) and Section 25 of the Arms Act, 1959 registered at Police Station Laddowal District Ludhiana City and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioners has submitted that now with the intervention of the relatives and friends, parties have arrived at a compromise. Although present FIR was registered under Section 307 IPC but it was a case of no injury. Respondent No.2, who is present in person along with his counsel, has admitted the factum of compromise between the parties and has submitted that she has no objection in case the FIR is ordered to be quashed. She has tendered her affidavit in this regard on record.

(3.) HON 'ble the Apex Court in the case of Nikhil Merchant vs. Central Bureau of Investigation and another JT 2008 (9) SC 192 in para Nos. 23 and 24 has held as under:-