GURMEET SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.84, dated 16.06.2010, under Sections 434, 506, 148 and 149 of the Indian Penal Code, 1860 ('IPC' for short) and Section 13 -A of Punjab Village Common Land Regulation Act, 1961 ('of the Act' for short), registered at Police Station Sadar Gurdaspur, District Gurdaspur and all consequential proceedings arising therefrom on the basis of compromise.

(2.) Learned counsel for the petitioners as well as counsel for respondent No.2 have submitted that now parties have amicably settled their dispute.

(3.) Vide order dated 13.10.2015, trial Court was directed to record the statements of the parties and send its report with regard to genuineness of the compromise effected between the parties.