YADWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Punjab and Haryana dtd. 17/3/2025 in CRM-M- No.41256 of 2018 by which the petition filed by the appellant herein under Sec. 482 of the Criminal Procedure Code, 1973 (for short "the Cr.P.C.") seeking quashing of the First Information Report bearing No.273/2016 dtd. 7/11/2016 registered with the Chherreta Police Station, Amritsar City, District Amritsar for the offence punishable under Sec. 306 of the Indian Penal Code, 1860 (for short "the IPC") came to be rejected.

(3.) The First Information Report lodged by the mother of the deceased reads thus:-