JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No. 36 dtd. 17/2/2021 registered under Ss. 279, 337, 338 and 427 of the Indian Penal Code, 1860 registered at Police Station Civil Lines, District Police Commissionerate Amritsar, Amritsar (Annexure P-l) and all subsequent proceedings arising there from on the basis of the compromise dtd. 19/7/2021 (Annexure P-2).

(2.) When the matter came up before a Co-ordinate Bench of this Court on 30/7/2021, the following order was passed:-

(3.) In pursuance of the said order, a report has been submitted by the Judicial Magistrate 1st Class, Amritsar to the Registrar General of this Court. The relevant portion of the said report is reproduced hereinbelow:-