SHINGARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No.363 dated 08.12.2009 under Sections 323, 324, 148 and 149 of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station City Sangrur and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioners and respondent No.2 have submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute. Respondent No.2 is present in person and has admitted the factum of compromise and has stated that he has no objection if the FIR in question is ordered to be quashed. He has tendered his affidavit on record in this regard.

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another 2012 (4) RCR (Crl.) 543, has held as under: -