JITENDRA CHAUHAN, J. - (1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.21 dated 06.04.2012, registered under Sections 323, 324, 506, 148, 149 of the Indian Penal Code (for short, 'the IPC'), at Police Station Sandaur, District Sangrur, and all consequential proceedings arising therefrom, on the basis of compromise, (Annexure P-2) arrived at between the parties.
(2.) WHILE issuing the notice of motion, the parties were directed to appear before the trial Court for getting their statements recorded. In compliance of the order dated 07.05.2012, report of Judicial Magistrate 1st Class, Malerkotla, dated 05.06.2012, has been received to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure.
(3.) IN view of the above and taking into consideration the law laid down by the Full Bench of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007(3) RCR (Crl.) 1052, this petition is allowed and FIR No.21 dated 06.04.2012, registered under Sections 323, 324, 506, 148, 149 IPC, at Police Station Sandaur, District Sangrur, and all consequential proceedings arising therefrom are hereby quashed.;