MANGA 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.119 dated 29.07.2020 under Sections 307, 452, 324, 506,148, 149 IPC and Sections 25 and 27 of Arms Act, 1959, registered at Police Station Mallanwala, District Ferozepur on the basis of compromise that was stated to have been entered into between the parties.

(3.) On 24.09.2020 while issuing notice of motion parties had been directed to appear before the Illaqa Magistrate concerned on 05.10.2020 for recording of their statements in support of the compromise and a report in such regard had been called for.