HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.204 dated 26.10.2014, under Sections 332/353/186 IPC, registered at police station Adampur, District Jalandhar and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P2, having been entered into between the parties.

(2.) AFORESAID FIR has been registered on the basis of a statement of Kashmir Singh, respondent No.2 alleging the commission of offences punishable under Sections 332/353/186 IPC by the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 15.11.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them.