JASPAL SINGH, J. - (1.) This is a petition under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 15, dated March 20, 2015, under Sections 324, 323, 148 and 149 IPC (Section 326 IPC added later on) registered at Police Station Amir Khas, District Ferozepur (Annexure P -1) and all subsequent proceedings arising therefrom, on the basis of compromise dated August 13, 2013 (Annexure P -2).
(2.) Report of learned trial Court has been received, wherein, it has been 1 of 2 ***** categorically observed that the matter has been compromised between the parties with the intervention of Panchayat Members & respectable person of the society, without any pressure, coercion and the same appears to be genuine. Even otherwise, matter involved in these proceedings is personal in nature, which has been amicably put at rest.
(3.) So, in view of circumstances narrated above as well as the observations made in cases reported as Kulwinder Singh and others vs. State of Punjab and another; 2007(3) RCR (Criminal) 1052 and Narinder Singh and Others Vs. State of Punjab and Another (2014) 6 SCC 466, I am of the considered opinion that continuation of criminal proceedings between the parties would be an abuse of the process of law and the present compromise is for the benefit of the parties and would certainly bring peace and harmony between them.;