SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners Sohan Singh, Resham Singh and Lachhman Singh pray for quashing of the F.I.R. bearing No. 12 dated 5.4.1993 under Sections 418/465/471/120 -B/215 I.P.C. registered at Police Station Mehna, on the basis of a compromise arrived at with respondent No. 2 Nachhattar Singh Gill. Nacchattar Singh Gill has filed his reply by means of Misc. petition which has been disposed of today. In the reply filed today respondent No. 2 has referred to the compromise in paras 4 and 5 of the petition and contends that this petition be allowed and the F.I.R. and consequential proceedings arising therefrom including the order dated 3.6.1998 be quashed. The compromise petition has also been placed on the record. In view of the fact that respondent No. 2 complainant and the petitioners have sorted out their differences and the matter has been compromised and both the parties have decided to live peacefully in the village and also keeping in view that the complainant N.S. Gill has no obection to the quashing of the impugned F.I.R. and the consequential proceedings. So, the petition is allowed and the impugned F.I.R. and consequential proceedings flowing therefrom pending in the Court of Judicial Magistrate 1st Class, Moga are quashed qua the petitioners. Disposed of accordingly. Petition allowed.