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Judgment
3 paragraphs · 199 wordsJitendra Chauhan, J.—The present petition u/s 482 of the Code of Criminal Procedure has been filed for quashing the FIR No. 66 dated 14.10.2012, registered under Sections 306, 116, 34 of the Indian Penal Code, at Police Station Kotfatta, District Bathinda and subsequent proceedings arising therefrom, on the basis of the compromise Annexure P-2, reached between the parties. Heard.
While issuing the notice of motion, the parties were directed to appear before the trial Court for getting their statements recorded.
In compliance of the order dated 1.11.2012, report of JMIC, Talwandi Sabo dated 24.12.2012, has been received to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure. The copies of the statements of the parties are attached with the said report. In view of the above, this Court is of the opinion that no useful purpose would be served in continuing the proceedings. Accordingly, this petition is allowed and FIR No. 66 dated 14.10.2012, registered under Sections 306, 116, 34 of the Indian Penal Code, at Police Station Kotfatta, District Bathinda and all consequential proceedings arising therefrom are hereby quashed qua the petitioners.