Rekha Mittal, J. - (1.) THE petitioners have approached this Court under Section 482 of the Code of Criminal Procedure (in short 'the Code') for quashing of FIR No. 159 dated 15.04.2012 registered in Police Station City Yamuna Nagar for offence punishable under Sections 148, 149, 323, 307, 506 IPC on the premise that the matter has been settled between the parties by way of compromise (Annexure P2).
(2.) COUNSEL for the petitioners has fairly conceded that during trial, the witnesses of the prosecution have already been examined and the case is fixed for defence evidence. Keeping in view the observations made by Hon'ble the Supreme Court of India in Criminal appeal No. 686/2014 (arising out of S.L.P. (Criminal) No. 9547 of 2013) titled Narinder Singh & Ors. Versus State of Punjab & Anr. (decided on 27.03.2014), I do not think it to be a fit case wherein indulgence by this Court, at this stage, is warranted in the circumstances.
(3.) DISMISSED .;