TAPAT BHUTANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) For the reasons mentioned in the application, the same is allowed and CRM-M-33058-2019 is taken on board today itself.

(3.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.302, dtd. 31/10/2013, under Ss. 323/406/498-A 34 IPC, registered at Police Station Rama Mandi, District Jalandhar and all the subsequent proceedings arising therefrom on the basis of Compromise, dtd. 17/7/2019 (Annexure P-2).