GAURAV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction on the basis of mutual settlement, for quashing of FIR No.47 dated 20.03.2012 registered under Sections 323/324/341/34 IPC at Police Station Model Town, District Hoshiarpur as well as the judgment dated 05.01.2019 passed by the learned Additional Chief Judicial Magistrate, Hoshiarpur, whereby the petitioners were convicted and sentenced as under:-

(2.) Notice of motion was issued and the parties were directed to remain present in this Court on the next date of hearing.

(3.) Today, the petitioner-accused Gaurav Kumar and complainant/respondent No.2 are present, duly identified by their respective counsels. They have filed their respective affidavits in Court today admitted correctness of the compromise/settlement.