BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) This petition is filed for quashing of F.I.R. No. 87, dated 09.06.2019 under Sections 452, 324 and 323 of IPC, registered at Police Station Dhanaula, District Barnala alongwith all subsequent proceedings arising therefrom on the basis of compromise dated 5 th May, 2021.

(3.) As per F.I.R., on 8th June, 2019, an objection was raised by mother-in-law of the complainant about the petitioner roaming near her house resulted in altercation. Injuries were inflicted to the complainant and mother-in-law of the complainant was also pushed.