KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Crl. Misc. Nos. .M-37861, 22739 and 23418 of 2010 as the issue involved in the present cases is identical and the FIR is common in all the above mentioned cases. The facts are being derived from Crl. Misc. No. M-37861 of 2010.

(2.) This is a petition under Section 482 Cr.P.C for quashing of FIR No. 18 dated 16.03.2010 under Sections 307, 395, 148, 149, 109 IPC and Sections 25 and 27 of the Arms Act registered at Police Station Sherpur, District Sangrur and subsequent proceedings thereof on the basis of compromise.

(3.) Notice of motion was issued and Mr. D.R. Singla, Advocate appeared and accepted notice on behalf of respondent No. 2.