GURWINDER SINGH ALIAS MAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 482 Cr.P.C. is for quashing of FIR No.222 dated 01.09.2015 under Section 307/34 IPC and Section 25 of the Arms Act (Section 336 IPC added lateron), registered at Police Station Sultanwind, District Amritsar, on the basis of compromise dated 15.04.2019 (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.