JATINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.1 dtd. 10/2/2016 under Ss. 406, 420, 120-B IPC, registered at Police Station NRI, District SAS Nagar, on the basis of compromise dated 09/28/9/2018 (Annexure P/3).

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

(3.) During the course of preliminary hearing vide order dtd. 1/10/2018, learned trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.