DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) Instant petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.0143, dated 28.05.2020, under Sections 324/307/34 IPC, registered at Police Station Jandiala, District Amritsar Rural on the basis of compromise which as per counsel has been arrived at between the parties.

(3.) Petition had come up for preliminary hearing on 01.09.2020 and while issuing notice of motion, parties were directed to appear before the Illaqa Magistrate concerned for recording of their statements in support of the compromise and a report in such regard was called for.