ANGREJ ALI Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No. 93 dated 16.5.2008 under Sections 324/34 of the Indian Penal Code ('IPC' for short), registered at Police Station City Malerkotla, District Sangrur and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2).

(2.) NOTICE of motion was issued.

(3.) LEARNED counsel for the petitioner submits that the parties have decided to bury the hatchet and are living peacefully. Learned counsel for the petitioner further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.