KASHMIR SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THROUGH the present petition filed under Section 482 of the Code of Criminal Procedure (in short, 'the Code'), the petitioners have prayed for quashing of FIR No. 44 dated 21.06.2012 registered in Police Station Sadar, Malout, District Sri. Muktsar Sahib for offence under Sections 324 and 323 read with Section 34 of the Indian Penal Code and proceedings emanating therefrom on the basis of compromise arrived at between the parties.

(2.) VIDE this Court's order dated 19.09.2013, the parties were directed to appear before the trial Court to get their respective statements recorded. Simultaneously, the trial Court was also directed to submit its report with regard to genuineness of the compromise arrived at between the parties.

(3.) COUNSEL for the petitioners submits that in the occurrence, two persons, namely Samraj Singh son of Bohar Singh and Jaswinder Singh son of Joginder Singh sustained injures and both of them have recorded their statements before the Court below in regard to settlement between the parties.