HARMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, two petitions are being disposed of as these petitions arise out of the same incident for which the FIR in question as well as the cross case were registered.

(2.) Present two petitions, which have been filed for quashing of FIR No. 96, dtd. 27/6/2019, registered under Ss. 323, 324, 326, 34 IPC at Police Station Adampur, District Jalandhar (Rural) as well as cross case being DDR No. 28 dtd. 27/6/2019 registered under Ss. 323, 324, 34 IPC at Police Station Adampur, District Jalandhar (Rural) and all other subsequent proceedings arising therefrom, on the basis of compromise entered into between the parties.

(3.) This Court while issuing notice of motion on 16/9/2021 had passed the following order:-