PARVEEN SINGH ETC Vs. STATE OF PUNJAB ETC

JUDGEMENT

(1.) This petition under section 482 Cr.P.C has been filed for quashing of Cross version of DDR No. 24 dated 10.2.2007, under sections 324/323/342/148/149/325 IPC in case FIR No. 18 dated 8.2.2007, under sections 323/324/325/326/342/148/149 IPC, registered at Police Station Sadar, Pathankot, District Gurdaspur and all the subsequent proceedings arising therefrom, on the basis of compromise dated 26.5.2011 (Annexure P-3) reached between the parties.

(2.) This Court vide order dated 30.10.2012 directed the parties to appear before the trial court to get their statements recorded and the trial court was directed to send a report. The Ld. Trial court sent report dated 10.12.2012, wherein it has been stated that the parties did not appear before the trial court and their counsel sought further time.

(3.) Learned counsel for the parties state that the parties could not appear before the Ld. Trial court due to lack of communication. The complainant has effected a compromise, Annexure P-3, and the matter has been settled amicably. The complainant does not wish to pursue the proceedings against the other party and has no objection if the instant cross version in the FIR and the subsequent proceedings are quashed.