RAVINDER PAL SINGLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The peoners, arraigned as accused in the above ca poned FIR, have come up before this Court under Secon 482 CrPC for quashin g of the FIR and all consequenal proceedings based on the compromise with the aggrieved person.

(2.) During the pendency of the peon, the accused an d the aggrieved person have compromised the maer, and its copy is annexed with this Pettion as Annexure P-2.

(3.) Aer that, the peoner came up before this Court to quash the FIR, and in the quashing peon, impleading the aggrieved person as respondent.