NAVJOT KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-27672-2021 : This is an application under Sec. 482 CPC for preponement of the main case, which is fixed for hearing on 23/11/2021.

(2.) Learned counsel for the applicants-petitioners submits that in compliance of the order dtd. 29/1/2021, passed by this Court, the parties appeared before the trial Court and their statements with regard to the compromise, have been recorded. He further submits that petitioner No. 4- Rajni Bala, has to visit her son, who is the citizen of U.K. and prays that the date of hearing in the main case may be preponed from 23/11/2021 and the case may be taken up for final disposal today itself.

(3.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No. 69 dtd. 30/3/2019, under Ss. 420 and 120-B IPC, registered at Police Station Civil Lines, Bathinda (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise dtd. 23/7/2020/29/7/2020 [Annexure P-3 (Colly)] arrived at between the parties.