KAMLESH KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Crl. Misc. No.M -29778 of 2014 (Kamlesh Kaur and another v. State of Punjab and another) and Crl. Misc. No.M -30768 of 2014 (Satnam Singh v. State of Punjab and another). Prayer in both the abovenoted petitions is for quashing of FIR No.142 dated 02.07.2013, under Sections 380/447/448/34 IPC, registered at police station Salem Tabri, District Ludhiana and all other consequential proceedings arising therefrom on the basis of compromise dated 10.03.2014, Annexure P2, having been entered into between the parties.

(2.) AFORESAID FIR has been registered on the basis of an application submitted by Jaswant Singh, respondent No.2 alleging the commission of offences punishable under Sections 380/447/448/34 IPC by the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 10.03.2014, Annexure P2. The parties wish to live in peace and harmony and put an end to the acrimony between them. They belong to the same area.