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Judgment
2 paragraphs · 186 wordsJitendra Chauhan, J.—This petition u/s 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.4 dated 19.02.2002 registered under Sections 326, 325, 324, 323, 34 of the Indian Penal Code, (for short ''the IPC'') at Police Station Ghanie Ke Bangar, Police District Batala, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-3) arrived at between the parties. The report of JMIC, Batala, dated 17.04.2012, 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.
Taking into consideration the facts and circumstances of the present case and in view of the law laid down by the Full Bench of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007(3) RCR (Crl.) 1052, this petition is allowed and FIR No.4 dated 19.02.2002 registered under Sections 326, 325, 324, 323, 34 of the Indian Penal Code, (for short ''the IPC'') at Police Station Ghanie Ke Bangar, Police District Batala, and all consequential proceedings arising therefrom are hereby quashed.