TARUN AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 227 dtd. 9/9/2004, under Ss. 324 and 341 of the IPC, registered at Police Station Division No. 6, Jalandhar City, District Jalandhar (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Learned counsel for the petitioners further submitted that no other criminal case is pending between the parties and none of the petitioners is a proclaimed offender.

(3.) Learned counsel for the petitioners further submits that vide order dtd. 19/7/2019, the cost of Rs.10,000.00 already stands deposited by the petitioners.