SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition under Section 482 of Cr.P.C for quashing FIR No. 27, dated 1st February, 2020 registered under Sections 376(2) (n), 406, 420, 109, 506 of the Indian Penal Code at Police Station Civil Lines Patiala, Patiala and all subsequent proceedings arising therefrom.

(3.) The quashing is sought on the basis of compromise.