SADHU SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) By this judgment, both the petitions bearing Criminal Misc. No.M-37431 of 2012 titled as Sadhu Singh vs State of Punjab and another as well as Criminal Misc. No.M-32534 of 2013 titled as Atma Singh vs State of Punjab and another shall be disposed of as the same have been filed for quashing of FIR on the basis of compromise.

(2.) However, for the sake of convenience, the facts are being derived from Criminal Misc. No.M-37431 of 2012. Petitioner-Sadhu Singh, who is one of the accused, has filed petition bearing Criminal Misc. No.M-37431 of 2012 for quashing of FIR No.96 dated 19.09.2012 under Sections 420/471/120-B IPC at Police Station Longowal, District Sangrur. Similarly, accused petitioner-Atma Singh has filed the petition bearing Criminal Misc. No.M-32534 of 2013 for quashing of FIR No.96 dated 19.09.2012 under Sections 420/471/120-B IPC at Police Station Longowal, District Sangrur.

(3.) During pendency of these two petitions, a compromise was arrived at between the parties and thereafter, a copy of the compromise was placed on record and the parties were accordingly directed to appear before the trial Court for recording of their statements with regard to said compromise. Petitioners as well as complainant-respondent appeared before the trial Court and their statements were accordingly recorded. A report, in this regard, has been sent, which is on record, wherein, it has been mentioned that the dispute between the parties has amicably been settled and both the parties are brothers and litigation pending between them has also been withdrawn. Complainant has not objection in quashing of the FIR as well as other proceedings arising therefrom. Similarly, the complainant has no objection in quashing of the FIR qua co-accused Atma Singh.