AMRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been moved by the petitioners under Section 482 of the Code of Criminal Procedure (in short, 'the Code'), seeking quashing of case FIR No.05 dated 16.01.1999, registered at Police Station Kotwali Nabha, District Patiala, under Sections 323, 308, 342, 506, 148 and 149 of the Indian Penal Code (in short, 'the IPC'), on the basis of compromise (Annexure P -2), alongwith all the subsequent proceedings arising therefrom.

(2.) VIDE order dated 08.09.2014 passed by a Coordinate Bench of this Court, notice of motion was issued and parties were directed to appear before the trial court/Illaqa Magistrate on 22.09.2014 to get their statements recorded with regard to compromise and the trial Court/Illaqa Magistrate was directed to send the report.

(3.) I have heard learned counsel for the parties and perused the record.