TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of GD No.30 dated 03.01.2019, under Sections 323, 324, 379, 295, 148, 149 IPC in case FIR No.1 dated 02.01.2019, under Sections 452, 323, 427, 148, 149 of IPC (Section 325 IPC added later on), registered at Police Station Dorangla, Police District Gurdaspur, District Gurdaspur, on the basis of compromise Annexure P3.

(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.