MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 41 dated 5.8.2009 (Annexure P -1), under Sections 323/ 324/ 326/ 34 of the Indian Penal Code (for short 'the IPC'), registered at Police Station Purana Shalla, District Gurdaspur, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2) arrived at between the parties. Heard.

(2.) VIDE order dated 6.5.2013, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of learned Judicial Magistrate 1st Class, dated 17.5.2013, has been received to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure.

(3.) IN view of the above, this Court feels that no purpose would be served in keeping the proceedings alive. Accordingly, the present petition is allowed; FIR No. 41 dated 5.8.2009 (Annexure P -1), under Sections 323/ 324/ 326/ 34 IPC, registered at Police Station Purana Shalla, District Gurdaspur, and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioner(s).