GURVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the COVID-19 situation and as per instructions.

(2.) Instant petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.298 dated 26.6.2020 under Sections 307, 506, 148, 149 IPC and Sections 25, 27 of Arms Act, 1959, registered at Police Station Islamabad, District Amritsar on the basis of compromise which as per counsel for the petitioners was entered into between the parties.

(3.) Notice of motion was issued in the instant petition and parties had been directed to appear before the Illaqa Magistrate concerned for recording of their statements in support of the compromise. Report in such regard had been called for.