RANDHIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of two petitions bearing CRM -M No. 7691 of 2014 and CRM -M No. 7819 of 2014 being a case of version and cross -version arising out of same incident.

(2.) PETITIONERS have filed the abovesaid two petitions under Sections 482 Cr.P.C. i.e. in CRM -M No. 7691 of 2014 seeking quashing of FIR No. 147 dated 29.11.2010 under Sections 406/498A/323 and 120B IPC registered at Police Station Bassi Pathana, District Fathegarh Sahib, (Annexure P -1), on the statement of Parveen Kaur and CRM -M No. 7819 of 2014 seeking quashing of cross -case i.e. DDR No. 16 dated 24/11/2010 registered on the statement of Randhir Singh and all the consequent proceedings arising therefrom on the basis of compromise.

(3.) LEARNED State counsel does not dispute the ratio of judgment in Kulwinder Singh's case supra and submits that in case a compromise has been arrived at between the parties, State would not stand in the way of quashing of FIR and cross case.