ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have moved this application under Section 482 Cr.P.C. with a prayer to quash FIR No. 58 dated 30.6.1999 registered under Sections 323/324/148/149 IPC, Police Station, Division B, Amritsar and all subsequent proceedings arising therefrom.

(2.) COUNSEL for the petitioners states that misunderstanding has since been removed between the parties and matter has been settled through a compromise (Annexure P-1). To support his contention, he has also placed reliance upon affidavit executed by Om Parkash respondent No. 2 and Pawan Kumar respondent No. 3.

(3.) TO support his contention, counsel for the petitioners has relied upon two judgments of this Court, one in Jasbir Singh v. State of Punjab and another (Criminal Misc. No. 34839-M of 2003), decided on January 27, 2003 and another in Harbans Lal and others v. State of Punjab and another (Criminal Misc. No. 47793-M of 2003), decided on January 30, 2004. He has also placed reliance upon the observations made by their Lordships of the Supreme Court in State of Karnataka v. L. Muniswamy, AIR 1977 S.C. 1489, B.S. Joshi and others v. State of Haryana and another, 2003(2) RCR(Crl.) 888 (SC) : JT 2003(3) SC 265.