NARINDER KUMAR ALIAS NINDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of both the afore-mentioned petitions filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.51 dated 25.05.2011 (Annexure P-1) under Sections 452, 427, 506, 323, 324 read with Section 34 of Indian Penal Code, registered at Police Station Division No.3, Jalandhar alongwith all other consequential proceedings arising therefrom as well as cross-case registered on the statement of Narinder Kumar alias Nindi in the afore-mentioned FIR alongwith all other consequential proceedings arising therefrom on the basis of compromise, having been entered between the parties as both the cases have arisen out of one and the same occurrence.

(2.) I have heard learned counsel for the parties and have gone through the record.

(3.) IT has also been contended by learned counsel for petitioner- accused Sukhdev Singh that it is a case of version and cross-version and matter has since been settled.