BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.07 dated 19.01.2018, registered at Police Station Begowal, District Kapurthala, under Sections 324, 354, 34 and 506 IPC, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 23.03.2019 (Annexure P-3) arrived at between the parties.

(2.) In compliance of the order dated 29.10.2019, the petitioners and respondents No.2 and 3 are present in the Court today and duly identified by their respective counsel.

(3.) Respondents No.2 and 3, present in the Court, have not disputed the factum of compromise with the petitioners.