TARSEM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of criminal complaint No.210/1 of 2010, dated 10.11.2010, pending in the Court of Sub Divisional Judicial Magistrate, Balachaur (SBS Nagar), and all consequential proceedings arising therefrom, including summoning order dated 29.03.2011 (Annexure P-2), on the basis of compromise arrived at between the parties.

(2.) HEARD .

(3.) HON 'ble the Supreme Court, in 'Gian Singh Vs. State of Punjab and another', 2012(4) RCR (Criminal) 543, has observed in para 57 as under:-