SATPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.32 dated 29.05.2012, under Sections 324/323/325/427/34 IPC, registered at police station Sadar Gurdaspur, District Gurdaspur and all other consequential proceedings arising therefrom on the basis of compromise having been entered between the parties.

(2.) THE abovesaid FIR was registered on the basis of a statement of Sukhwinder Singh, respondent No.2 alleging the commission of offences punishable under Sections 324/323/325/427/34 IPC. Balbir Kumar, respondent No.3 also having been injured in the alleged occurrence, is an affected person.

(3.) DUE to the intervention of respectables, elders and friends, a compromise/settlement has been arrived at between the parties on 05.07.2014, Annexure P2. A fresh compromise signed by both the parties with complete details of names, parentage of parties and attesting witnesses, who vouchsafe for the terms of settlement was directed to be placed on record. The same is on record as Annexure P7. The parties wish to live in peace and harmony and put an end to the acrimony between them.