KULWANT KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of DDR No.29 dated 11.03.2016 under Sections 294 , 323 and 506 IPC (Annexure P-4) recorded in FIR No.74 dated 12.03.2016 under Sections 354 , 323 , 294 , 506 and 427 read with Section 34 IPC registered at Police Station Zirakpur, District SAS Nagar (Annexure P-3) along with all subsequent proceedings arising therefrom.

(2.) It being a dispute between two family members of a residential Society, this Court vide order dated 06.12.2017 had referred the matter to Dr. Anmol Rattan Sidhu, the then President of Bar Association of this Court, to act as an intervener between the warring parties as the petitioner and the complainant happen to be lawyers by profession.

(3.) Thereafter, on July 22, 2019, when this case came up for hearing before this Court, on joint request of learned counsel for the parties, the matter was referred to the Mediation and Conciliation Centre of this Court and the parties were directed to appear before there on 29.07.2019. Accordingly, the parties had appeared there and a settlement/agreement dated 28.08.2019 has been arrived at between the parties. Paragraph No.6 of the settlement/agreement, which is relevant for the purpose of this petition, is reproduced as under: