ARUN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner submits that Ss. 201 and 325 of the IPC were added later on and requested that the Head Note and Prayer Clause of the petition be amended accordingly.

(2.) The Registry is directed to make the necessary corrections in the Head Note and Prayer Clause of the petition.

(3.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 0198 dtd. 9/10/2020, registered under Ss. 307 and 323 of the IPC (Ss. 201 and 325 of the IPC added later on) at Police Station Kotwali Nabha, District Patiala, Punjab (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise (Annexure P-2) entered into between the parties.