JUDGEMENT
Shekher Dhawan, J. -
(1.)Present petition is for quashing of FIR No.72 dated 30.04.2014 under Sections 323, 341, 34 of IPC (Sections 326, 148 and 149 IPC added later on), registered at Police Station Maqsudan, District Jalandhar, on the basis of compromise deed dated 08.02.2019 (Annexure P5).
(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 Court.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.