BALBIR KAUR ALIAS VEERO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.212 dtd. 20/9/2018 under Ss. 326, 324, 323, 34 of IPC, registered at Police Station Civil Lines Batala, District Batala, on the basis of compromise 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. Reply filed by learned State counsel is also taken on record.

(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.