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High CourtsSingle Bench(2010) 12 P&H CK 0320

Balbir Singh @ Kaligal and Ors vs State of Punjab and Anr

Punjab And Haryana At Chandigarh · Decided on 24 December 2010

HON’BLE JUDGES
K.C. Puri, J
CASE NUMBER
Criminal M. No. M-33973 of 2010 (O and M)
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Judgment

4 paragraphs · 139 words

K.C. Puri, J.—This is a petition u/s 482 Code of Criminal Procedure for quashing FIR No. 28 dated 8.7.2010, under Sections 382, 34 IPC registered at Police Station Maqboolpura, Amritsar, on the basis of compromise.

2.

The report of the trial Court was called for. The report has been received in which it is mentioned that parties have arrived at a compromise.

3.

The matter involved is personal in nature. In view of compromise, complainant may not support the case during the trial and it would be an exercise in futility.

4.

So, in view of compromise and in view of authority reported Crl.M. No. M-33973 of 2010 -2 as Kulwinder Singh and Ors. v. State of Punjab and Ors. 2007 (3) RCR 1052, the abovesaid FIR stands quashed. Further proceedings, in pursuant to that FIR also stand quashed.