PARGAT 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.131 dated 06.11.2012, registered under Sections 452, 323, 34 of the Indian Penal Code (for short 'the IPC'), at Police Station Raman, District Bathinda, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2) arrived at between the parties.

(2.) HEARD . Vide order dated 10.04.2013, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of Sub Divisional Judicial Magistrate, Talwandi Sabo, dated 06.05.2013, 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.