MALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant petition is for quashing of FIR No. 221 dated 9.10.2013 registered under Sections 279, 337, 338 and 427 IPC, at Police Station Salem Tabri, District Ludhiana City, and all the consequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

(2.) VIDE order dated 19.03.2014, parties were directed to appear before the Illaqa Magistrate for recording their statements in support of the compromise. The Illaqa Magistrate was also directed to send its report regarding the genuineness of the compromise.

(3.) LEARNED counsel for the State on instructions from the Investigating Officer and learned counsel for respondent No. 2 admit the factum of compromise and submit that the matter has been compromised between the parties and they would have no objection to the quashing of the FIR in view of the law laid down by the Hon'ble Supreme Court.