ACHHRA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.28 dated 18.2.2003 registered under Sections 323, 458, 506, 34 IPC at Police Station Payal Police District Khanna, District Ludhiana (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise dated 8.1.2020 (Annexure P-5).

(2.) On 15.1.2020, following order was passed by this Court:-

(3.) There were three accused, namely, petitioner Achhra Singh, Jasjit Singh and Nardeep Singh. Petitioner and Jasjit Singh were declared as proclaimed offenders/ persons.