JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case has been taken up for hearing through Video Conferencing.

(2.) This is a petition under Sec. 482 Cr.P.C. seeking quashing of FIR No.100 dtd. 23/7/2020 under Ss. 148, 323 and 451 IPC read with Sec. 149 IPC, registered at Police Station Chabbewal, District Hoshiarpur and all other consequential proceedings arising therefrom, on the basis of compromise dtd. 25/6/2021 (Annexure P/2) arrived at between the parties.

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