- (1.) Petitioners have filed this petition under section 482 Cr.P.C. seeking quashing of FIR No. 72 dated 02.06.2008 registered under sections 323, 324, 566/34 IPC at police station Mullana and all the subsequent proceedings arising therefrom on the basis of compromise.
(2.) Learned counsel for the parties submit that during the pendency of this petition a compromise has been arrived at between the parties and dispute has been amicably settled. Relying upon the judgment Kulwinder Singh and others vs. State of Punjab, 2007 3 RCR(Cri) 1052, learned counsel submit that in view of compromise, the impugned FIR deserves to be quashed.
(3.) Learned State counsel does not dispute the ratio of judgment in Kulwinder Singh's caseand submits that in case a compromise is arrived at between the parties the State would not stand in the way of quashing of FIR. He, however, submits that after lodging of the FIR, investigative machinery was set into motion and trial ensued. Thus, costs of the proceedings need to be imposed.;