SANTOKH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this order, above mentioned two petitions would be disposed of as the petitioners have sought quashing of FIR No. 95 dated 26.7.2013, under Section 323, 324, 148, 149 of the Indian Penal Code ('IPC' for short), registered at Police Station Mahilpur, District Hoshiarpur and cross version recorded vide DDR No. 31 dated 27.7.2013, under Section 323, 148, 149 IPC, registered at Police Station Mahilpur, District Hoshiarpur on the basis of compromise dated 26.9.2013 effected between the parties. Learned counsel for the parties has submitted that it

(2.) IS a case of version and cross version. Now the parties have amicably settled their dispute.

(3.) RESPONDENTS No. 2 and 3 (in CRM -M No. 33431 of 2013) namely Ramandeep Kaur and Balbir Kaur are present in person. They have admitted the factum of compromise between the parties and have stated that they have no objection if the DDR in question is ordered to be quashed. They have tendered on record their affidavits in this regard.