GAUTAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Gautam has approached this Court seeking quashing of FIR No.0029, dtd. 23/3/2022, Police Station Division-D, District Police Commissionerate, Amritsar, under Ss. 342, 379, 427, 506, 148, 149 IPC, and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

(2.) Vide order dtd. 11/11/2022, the parties had been directed to appear before the trial Court/Illaqa Magistrate so as to get their statements recorded qua the factum of compromise.

(3.) Report of learned Judicial Magistrate 1st Class, Amritsar, has been received, wherein it has been reported that the statements of petitioner/accused Gautam and complainant/injured Dinesh Kumar and Arun have been recorded to the effect that they have compromised the matter amongst themselves.