MANISH KUMAR Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) This petition has been filed under Section 482, Code ofCriminal Procedure, praying for quashing of FIR No.22 dated2.2.2007 under Sections 452, 354, Indian Penal Code, PoliceStation, Islamabad, District Amritsar (Annexure P-1) and consequentproceedings, on the basis of compromise dated 28.2.2011 (AnnexureP-2).

(2.) It has been brought out that vide judgment dated 15.7.2010(Annexure P-3), the petitioner has been convicted of the offencesand sentenced accordingly. First appeal of the petitioner ispending adjudication in the Court of Sessions.

(3.) In view of the stage of the case, no ground for quashing ofthe FIR is made out as the FIR and other proceedings have merged inthe judgment of conviction.