MADAN MOHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Madan Mohan, Dalip Chand, Kamlesh Kaur, Gurbax Singh, have approached this Court seeking quashing of DDR No. 26 dtd. 7/12/2019, Police Station Nurpur Bedi, District Rupnagar, under Ss. 323, 341, 506, 148 and 149 IPC (Ss. 325 and 307 IPC added later on) in case FIR No.144 dtd. 5/12/2019, and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

(2.) Vide order dtd. 26/5/2023, 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, Sri Anandpur Sahib, has been received, wherein it has been reported that joint statements of petitioners/accused Madan Mohan, Gurbax Singh, Dalip Chand, Kamlesh Kaur and complainants/injured Balwinder Singh, Narinder Singh, Manjit Kaur have been recorded to the effect that they have compromised the matter amongst themselves.