GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 49 dated 28.7.2012, under Section 307, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Kot Bhai, District Sri Muktsar Sahib (Annexure P 1) and all the subsequent proceedings arising therefrom on the basis of compromise dated 17.5.2013 (Annexure P 2) arrived between the parties.

(2.) LEARNED counsel for the petitioners as well as counsel for respondent No. 2 have submitted that now the parties have amicably settled their dispute.

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another 2012 (4) RCR (Crl.) 543, has held as under: