SAROOP SINGH @ SAROOPI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.2 dated 05.01.2013, under Sections 452/323/325/201/34 IPC registered at police station Banur and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) AFORESAID FIR has been registered on the basis of statement of Kamaljeet Singh, respondent No.2 alleging the commission of offences punishable under Sections 452/323/325/201/34 IPC by the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 05.05.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them. The present petition has been filed on the basis of this compromise.