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Judgment
2 paragraphs · 143 wordsK.C. Puri, J.—This is a petition filed u/s 482 of the Code of Criminal Procedure (in short - the Cr. P.C.) for quashing the FIR No. 92 dated 29.12.2011 (Annexure P-13) under Sections 447, 452, 511, 506, 148 and 149 of the Indian Penal Code (in short - the IPC) registered at Police Station Kot Dharmu, District Mansa on the basis of compromise. Report of the trial Court has been received that the parties have arrived at a compromise.
The matter is personal in nature and the parties have amicably settled the dispute. So, in view of the above and in view of Kulwinder Singh and Others Vs. State of Punjab and Another, the impugned FIR stands quashed. Further proceedings in pursuant to that FIR also stands quashed. A copy of this judgment be sent to the trial Court for strict compliance.