SURINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Surinder Kaur has filed this petition under Section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) for quashing FIR No.257 dated 25.12.2009 (Annexure P-1) registered under Sections 326, 324, 323, 506, 148 and 149 of the Indian Penal Code at Police Station Sadar Phagwara, District Kapurthala, in view of compromise Annexure P-2 effected with respondent No.2-complainant injured Bahadur Singh.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) IT may be mentioned that compromise has been effected with petitioner-Surinder Kaur only and not with her co-accused.