MEENAKSHI BABA @ RAJU BABA 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.135 dated 15.07.2007, registered under Sections 326/34 of the Indian Penal Code (for short 'the IPC'), at Police Station 'B' Division, Amritsar, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties. Heard.

(2.) VIDE order dated 25.01.2013, the parties were directed to appear before the trial Court for getting their statements recorded. In compliance thereof, report of Judicial Magistrate 1st Class, Amritsar, dated 12.02.2013, 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.