Gursimranjit Singh and Another vs State of Punjab and Another

K.C. Puri, J.—This is a petition u/s 482 Cr. P.C. for quashing FIR No. 37 dated 1.5.2012, under Sections 452, 323, 379, 506 and 34 IPC, registered at Police Station, Kalanaur, District Gurdaspur, alongwith all consequential proceedings, on the basis of compromise. Report of the Trial Court has been received in which it is mentioned that parties have arrived at compromise.

Statement of the complainant was recorded and statement of the present petitioners has also been recorded. However, the case is against Ranjit Singh also.

Respondent No. 2 - complainant, Vikas Vig, is present in Court and has been identified by his counsel, Mr. Rakesh Thakur, Advocate and Investigating Officer, Jagjit Singh, Assistant Sub Inspector, who has stated at bar that the matter has been compromised with Ranjit Singh also. The matter involved is personal in nature which has been compromised with all the accused.

So, in view of the above circumstances and in view of authority reported as Kulwinder Singh & others vs. State of Punjab & others, 2007 (3) RCR (Cri.) 1052, the above said FIR stands quashed. Further proceedings in pursuant to that FIR also stand quashed. Disposed of.