SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C for quashing of FIR No.31 dated 14/3/2020, registered under Ss. 323, 324, 458 and 34 IPC (Section 326 IPC added later on), at Police Station Sadar Rampura, District Bathinda, on the basis of the compromise, which has been entered into between the parties.

(2.) While issuing notice of motion on 1/7/2021, a Coordinate Bench of this Court had passed the following order :-

(3.) A report has come from the Sub-Divisional Judicial Magistrate, Phul, addressed to the Registrar General of this Court dated 10.08.2021, wherein, the following has been mentioned: -