GURPRIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing of FIR No.09 dtd. 28/1/2022 registered under Sec. 498-A of Indian Penal Code, 1860 at Police Station Sandaur, District Malerkotla (Annexure P-1) and all other subsequent proceedings arising thereof on the basis of compromise dtd. 17/2/2025 (Annexure P-2) effected between the parties.

(2.) Learned counsel for the parties have stated that that present FIR may be quashed as the parties have amicably settled the dispute.

(3.) During the course of preliminary hearing, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity of the compromise by this Court.