PANKAJ AHUJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application praying for disposal of main case as the matter has been settled between the parties.

(2.) For the reasons mentioned in the application, main case is being taken up for final disposal on the basis of compromise arrived at between the parties. Main case

(3.) This is a petition under Section 482 Code of Criminal Procedure for quashing of Complaint titled Kashmir Singh v. Pawan Ahuja and Ors. under Sections 392, 342, 352, 323, 506, 34 IPC pending in the Court of Judicial Magistrate Ist Class, Amritsar and summoning order dated 22.12.2003 passed by the JMIC, Amritsar.