JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.115 dated 06.04.2003, under Sections 452/427/323/504/34 IPC, registered at police station Sarabha Nagar, District Ludhiana and all other consequential proceedings arising therefrom on the basis of compromise dated 02.04.2014, Annexure P1, having been entered into between the parties.

(2.) THE aforesaid FIR has been registered on the statement of Arun Arora, respondent No.2 alleging the commission of offences punishable under Sections 452/427/323/504/34 IPC by the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 02.04.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them.