JAGDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No.13 dated 31.01.2013 under Sections 307, 336, 148 and 149 of the Indian Penal Code, 1860 (in short 'IPC') and Sections 25 and 27 of the Arms Act, 1959, registered at Police Station Sadar Ludhiana, District Ludhiana and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioners as well as respondent Nos.2 to 5 have submitted that the FIR in question was result of the property dispute between the parties. However, now parties have amicably settled their dispute.

(3.) RESPONDENT No.5 is present in person and has admitted the factum of compromise between the parties and has stated that he has no objection if the FIR in question is ordered to be quashed. Affidavits of respondent Nos.2 to 5 in this regard have been placed on record.