HARVAIL SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2019-7-207
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 24,2019

Harvail Singh Appellant
VERSUS
STATE OF PUNJAB Respondents




JUDGEMENT

SHEKHER DHAWAN,J. - (1.)Present petition under Section 482 of the Code of Criminal Procedure is for quashing of F.I.R. No. 003, dated 10.01.2019, under Sections 341, 323, 506, 148 and 149 IPC, registered at Police Station Ahmedgarh, District Sangrur and subsequent proceedings arising thereof on the basis of compromise dated 30.04.2019 (Annexure P-2).
(2.)Learned counsel for the parties have stated that the present FIR may be quashed as the parties have amicably settled the dispute.
(3.)During the course of preliminary hearing, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this 1 of 5 Court.


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