- (1.) The present petition under section 482 of the Code of Criminal Procedure (in short, 'the Code') has been filed seeking quashing of FIR No. 64 dated 29.12.2003, registered in Police Station Kotli Surat Malhi Batala, District Gurdaspur for offence punishable under Section 304 read with section 34 of the Indian Penal Code (in short, 'IPC') and proceedings emanating therefrom.
(2.) Counsel for the petitioners has submitted that as the matter has been settled by way of compromise between the parties and the parties have already made their statements in regard to the compromise in pursuance of the order passed by this Court and a report has been submitted by the Additional Sessions Judge, Gurdaspur, holding the compromise to be genuine, no useful purpose would be served by continuation of the criminal proceedings and, therefore, the aforesaid FIR and proceedings emanating therefrom may be quashed.
(3.) Counsel for the respondent State of Punjab has not disputed factum of compromise in view of the report submitted by the trial Court. I have heard counsel for the parties and perused the records.;