LAWS(P&H)-2019-9-161

HARBHAJAN SINGH Vs. STATE OF PUNJAB

Decided On September 11, 2019
HARBHAJAN SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Present petition is for quashing of FIR No.31 dated 21.05.2019, under Sections 323, 324, 326, 506, 148, 149 of IPC, registered at Police Station Khalra, District Tarn Taran, on the basis of compromise 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.