DALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.89 dated 21.06.2014, under Section 307 IPC, registered at police station Bassi Pathana, District Fatehgarh Sahib and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) AFORESAID FIR has been registered on the basis of statement of Kashmir Singh, respondent No.4 alleging the commission of offence punishable under Section 307 IPC by the petitioner.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 17.09.2014, Annexure P2. The parties wish to live in peace and harmony and put an end to the acrimony between them. The present petition has been filed on the basis of this compromise.