JARNAIL SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 44 dated 25.5.2012 (Annexure P -1), registered at Police Station Garhshankar District Hoshiarpur under Sections 323, 341, 295 of the Indian Penal Code, 1860 ('IPC for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived between the parties. Learned counsel for the petitioner has submitted that with the intervention of the relatives and respectables of the area, parties have arrived at a compromise.

(2.) RESPONDENT No. 2 is present in person and has been identified by Assistant Sub Inspector Satwinder Singh, who has come to assist the learned State counsel. Respondent No. 2 has admitted the factum of compromise effected between the parties. He has further stated that he has no objection in case the FIR in question is ordered to be quashed and has tendered his affidavit on record in this regard.

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