RAJAN GUPTA, J. - (1.) Petitioners have filed this petition under Section 482 Cr.P.C. seeking quashing of FIR No.42 dated 31.08.2014, registered under sections 324, 323 read with Section 34 IPC (subsequently added Section 326 IPC) at Police Station Qadian, District Batala, on the basis of compromise.
(2.) Learned counsel for the petitioners submits that a compromise has been arrived at between the parties and dispute has been amicably settled. Relying upon the judgment reported as Kulwinder Singh and others vs. State of Punjab, 2007 (3) RCR (Crl.) 1052, learned counsel submits 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 case (supra) and submits that in case a compromise is arrived at between the parties, the State would not stand in the way of quashing of FIR.;