HARJINDER SINGH SANDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) The petitioners have filed present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.74 dated 31.07.2020 registered under Sections 148, 201, 323, 324, 325, 326 and 341 read with Section 149 of the Indian Penal Code, 1860 at Police Station Smalsar, District Moga and all subsequent proceedings arising therefrom on the basis of compromise dated 25.06.2021 (Annexure P-2).

(3.) Vide orders dated 05.07.2021, the trial Court was directed to record the statements of all concerned parties with regard to the genuineness and validity or otherwise of the compromise.