RAJESH SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS No. 1 to 3 have lodged FIR No. 63 dated 23.7.1997 (Annexure P-1), under Sections 384/342/468/506 IPC at Police Station Division No. 5, Jalandhar against petitioners No. 4 and 5, whereas petitioners No. 4 and 5 have filed a complaint under Section 452/323/324/427/506/500 IPC (Annexure P-3) which is pending in the Court of Shri H.S. Gill, Judicial Magistrate 1st Class, Jalandhar.

(2.) LEARNED counsel for the petitioners states that both the parties have now compromised the matter. He thus prays that the present FIR, all subsequent proceedings arising therefrom and the complaint may be quashed.

(3.) LEARNED counsel for the petitioners in support of his arguments, relies upon para 8 of the judgment of Hon'ble Supreme Court rendered in B.S. Joshi and others v. State of Haryana and another, 2003(2) RCR(Crl.) 888 (SC) : AIR 2003 Supreme Court 1386, which reads as under :-