BITTU @ BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 24 dated 04.02.2014 registered under Sections 353, 186, 354, 356, 506 and 34 Indian Penal Code (for short 'IPC') at Police Station Sadar Fazilka, District Fazilka and all other consequential proceedings arising therefrom on the basis of an amicable settlement arrived at between the parties.

(2.) THE above said FIR has been registered on the statement of Smt Seema Rani - respondent No. 2 alleging commission of offences under Sections 353, 186, 354, 356, 506 and 34 IPC qua the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 18.02.2014 (Annexure P -2). The parties wish to live in peace and harmony and put an end to the acrimony between them. Present petition has been filed on the basis of this compromise.