BAKSHISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners seek quashing of FIR No.127, dtd. 22/7/2021 registered at Police Station Guruharshai, under Ss. 420, 120-B of Indian Penal Code and all subsequent proceedings emanating therefrom on the basis of a compromise stated to have been effected between the parties.

(2.) Vide order dtd. 31/8/2023, the parties had been directed to appear before the Trial Court/Duty Magistrate so as to get their statements recorded qua the factum of compromise.

(3.) Report of learned Sub Divisional Judicial Magistrate, Guruharsahai has been received, wherein it has been reported that joint statements of petitioners/accused Bakshish Singh, Mal Singh, Manjit Singh and also of respondents No.2 and 3 namely Jagir Chand and Parkash Kaur have been recorded to the effect that they have compromised the matter amongst themselves.