BUDH SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No. 19 dated 22.03.2008 under Sections 452, 324 and 34 of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station Barnala, District Barnala, challan under Sections 324, 326 and 34 IPC and all the subsequent proceedings arising therefrom in view of the compromise arrived between the parties. Learned counsel for the petitioners and respondent No. 2 have submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute.

(2.) RESPONDENT No. 2 is present in person and has admitted the factum of compromise and has stated that he has no objection if the FIR in question is ordered to be quashed. He has tendered his affidavit on record in this regard.

(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: -