HEM RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.110 dated 20.04.2017, under Sections 309, 447, 427, 506 IPC, registered at Police Station City Barnala, District Barnala, on the basis of compromise dated 18.11.2018 (Annexure P2).

(2.) Learned counsel for the parties have stated that the present FIR may be quashed as the parties have amicably settled the dispute.

(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.