- (1.) Petitioners have filed this petition under section 482 Cr.P.C. seeking quashing of FIR No. 287 dated 12.10.2011 registered under sections 148, 149, 323, 325, 324 & 506 IPC at police station Shahabad, District Kurukshetra 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.) Reply on behalf of the State has been filed in court. Same is taken on record. 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. Heard.;