SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Sandeep Singh has brought the instant petition under Section 482 Cr.P.C. for quashing of FIR No.47 dated 10.07.2020, for an offence under Section 307 IPC and Section 27 of the Arms Act and DDR No.14 dated 28.10.2020, for an offence under Section 336 IPC, registered at Police Station Kotfatta, District Bathinda, against him, along with consequential proceedings arising therefrom, on the basis of compromise, stated to have been effected between him and complainantGurtej Singh, arrayed as respondent No.2.

(2.) Notice of motion.

(3.) Mr. J.S. Ghuman, DAG, Punjab, accepts notice on behalf of the respondent-State and Mr. N.S. Mahal, Advocate has appeared on behalf of the respondent No.2 by filing vakalatnama, which be taken on record.