ASHA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) These petitions under Sec. 482 Cr.P.C. are filed for quashing of DDR No. 29 dtd. 28/3/2021, under Ss. 323, 324, 148 and 149 IPC and FIR No. 14 dtd. 28/3/2021, under Ss. 323, 324, 427 read with Sec. 34 IPC, registered at Police Station Rawalpindi, District Kapurthala and all subsequent proceedings arising therefrom on the basis 2] of compromise dtd. 7/6/2021.

(3.) Version and cross-version were got recorded by both the parties of the incident that took place on 26/3/2021. As per the allegations, both the parties inflicted and sustained injuries.