RAM LUBHAYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.118 dtd. 12/12/2012, under Ss. 279 and 337 of IPC, registered at Police Station Behrampur, District Gurdaspur, on the basis of compromise dtd. 11/1/2019 (Annexure P2).

(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, the 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.