GURDIP SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing FIR No. 101 dated 2.6.2009, under Sections 307, 427, 34 IPC (Offence under Section 307 IPC stands deleted from the FIR) registered at Police Station Phase 8, Mohali, on the basis of compromise.

(2.) Learned Counsel for the Petitioner has submitted that FIR also contain offence under Section 25/54/59 of the Arms Act, which may also be added.

(3.) The prayer stands allowed. Necessary correction be made.