VARINDER SINGH @ BUNTY BAJWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short ('Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.4, dated 03.01.2019 (Annexure P-1), registered under Sections 452, 323, 506, 427, 148 and 149 IPC, Police Station Division No.6, District Ludhiana, and all the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Notice of motion was issued by the Coordinate Bench of this Court vide order dated 29.03.2019 and operative part of it, reads as under:-

(3.) In compliance of the order dated 29.03.2019 passed by Coordinate Bench of this Court, learned Judicial Magistrate, 1st Class, Ludhiana has recorded the statements of the parties and submitted a report, the relevant para whereof reads as under:-