VAIBHAV SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of the aforementioned two petitions as both arise out of same FIR.

(2.) PRAYER in both the petitions is for quashing of FIR No. 24 dated 24.1.2009, under Sections 406 and 498-A IPC, registered at Police Station Tripri Town, District Patiala and all subsequent proceedings arising therefrom.

(3.) LEARNED counsel for the parties submit that the dispute between the parties was settled during the course of hearing in CRM No. M-17343 of 2009 - Vaibhav Sharma v. The State of Punjab, on 7.8.2009, wherein petitioner no. 1 and respondent no. 2 made the following statement :-