BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) this petition is for quashing of FIR No.58 dtd. 21/7/2013 under Ss. 323, 341, 506, 34 IPC, registered at Police Station Fattu Dhinga, District Kapurthala and all the subsequent proceedings arising therefrom, on the basis of the compromise.

(2.) Vide order dtd. 30/11/2018, the parties were directed to appear before the trial Court and record their statements with regard to the compromise. The trial Court has submitted its report and as per the same, only the petitioners are the accused persons. They have effected a compromise with the complainantsole victim-Pardeep Kumar. The trial Court recorded the statement of the complainantvictim as well as of the petitioners, who have stated that they have no grudge against each other and they want to live peacefully to avoid any further untoward incident in their life.

(3.) The said complaint was quashed on the basis of the compromise which is relied upon in the present petition.