SEWA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.199 dated 27.08.2017, under Sections 420, 120-B of IPC, registered at Police Station Bhikhiwind, District Tarn Taran, on the basis of compromise Annexure P2.

(2.) As per averments in the petition, the parties have amicably settled the dispute and quashing of FIR has been sought.

(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.