CHAMKAUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) On the basis of compromise quashing of Rapat No. 25 dtd. 20/7/2016 in FIR No. 49 dtd. 20/7/2016 under Ss. 325, 34 IPC, 1860, registered at Police Station Jaurkian Mansa, District Mansa and also the FIR No. 49 dtd. 20/7/2016 and all the subsequent proceedings arising therefrom is sought in the present petitions.

(3.) Brief facts are that there are cross versions of an incident occurred on 20/7/2016 which started with a road side accident. In the accident vehicle of both the parties were involved. The incident turned ugly and injuries inflicted. On cooling down of tamper and on prevailing of better sense, the parties compromised the issue.