KARAMJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 237 dated 1.10.2007, under Section 406 of the Indian Penal Code ('IPC' for short), registered at Police Station City Barnala and all the subsequent proceedings arising therefrom in view of compromise arrived at between the parties.

(2.) Learned counsel for the petitioners and respondents No. 2 to 5 have submitted that now the parties have amicably settled their dispute.

(3.) Vide order dated 5.9.2012, the Trial Court was directed to send its report qua the validity of the compromise after recording the statements of the parties.