Gurwinder Singh and Others vs State of Punjab and Others

K.C. Puri, J.—Vide this order I intend to dispose of Crl.M. Nos. M-30071 of 2010 and M-30072 of 2010, as both petitions are cross case.

These petitions have been filed u/s 482 Code of Criminal Procedure for quashing of cross case dated 4.7.2009 registered at Police Station Sadar Hoshiarpur, under Sections 323, 324, 452, 427, 148 and 149 IPC in FIR No. 189 dated 4.7.2009, under Sections 323, 324, 148, 149 IPC registered at Police Station Sadar Hoshiarpur, and also FIR No. 189 dated 4.7.2009, under Sections 323, 324, 148, 149 IPC registered at Police Station Sadar Hoshiarpur, on the basis of compromise.

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

Learned State counsel has also admitted the factum of compromise. Counsel for the complainant has also stated that parties have arrived at a compromise.

So, in view of compromise and in view of authority reported as Kulwinder Singh and Ors. v. State of Punjab and Ors. 2007 (3) RCR 1052, the abovesaid FIR and cross case stands quashed. Further proceedings, in pursuant to that FIR and cross case also stand quashed.