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Richhpal Singh and Others vs State of Punjab and Another

Punjab And Haryana At Chandigarh · Decided on 25 October 2013 · Citation: (2013) 10 P&H CK 0165

HON’BLE JUDGES
K. C. Puri, J
RESULT
Disposed Off
CASE NUMBER
CRM No. M-10897 of 2013 (O and M)
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Judgment

2 paragraphs · 127 words

K.C. Puri, J.—This is a petition u/s 482 of the Code of Criminal Procedure for quashing FIR No. 125 dated 08.09.2012 under Sections 420 of the Indian Penal Code registered at Police Station Valtoha, Tehsil Patti, District Tarn Taran, 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.

2.

So, in view of the above circumstances and in view of authority reported as, Kulwinder Singh and Others Vs. State of Punjab and Another, , the above said FIR stands quashed. Further proceedings in pursuant to that FIR also stands quashed. Disposed of.