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Judgment
3 paragraphs · 154 wordsK.C. Puri, J.—This is a petition u/s 482 of the Code of Criminal Procedure for quashing FIR No. 316 dated 22.12.2012 under Sections 307 /452 /382 /427 /323 /148 /149 of the Indian Penal Code registered at Police Station A Division, District Amritsar City, on the basis of compromise, along with all subsequent proceedings arising from that FIR. Report from the trial Court has been received in which it is mentioned that parties have arrived at a compromise. This is a personal dispute which has been amicably settled.
Learned counsel for the complainant has also stated at the bar that the matter has been compromised.
So, in view of the above circumstances and in view of authority reported as, "Kulwinder Singh and others vs. State of Punjab and others" 2007 (3) RCR (Cri) 1052, the above said FIR stands quashed. Further proceedings in pursuant to that FIR also stands quashed. Disposed of.