SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition, filed under Section 482 of the Code of Criminal Procedure, is for quashing of the FIR No. 231, dated 19.09.2007, registered under Sections 323, 341, 506, 148, 149 of the Indian Penal Code and Sections 3, 4 of the Scheduled Castes and the Scheduled Tribes, of Atrocities Act, 1989, at Police Station City Rajpura, District Patiala, and all subsequent proceedings emanating therefrom, on the basis of a compromise.

(2.) COUNSEL for the petitioners and counsel for respondent No. 2, the complainant, pray that as parties have settled their differences and have executed a compromise, the FIR and all proceedings arising therefrom be quashed.

(3.) COUNSEL for the State of Punjab submits that as the parties have entered into a compromise, the State does not oppose the prayer for quashing of the FIR and all subsequent proceedings arising therefrom.