JAGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No.42171 of 2021 : Prayer in this application is for preponing the date fixed in the main petition.

(2.) Heard. For the reasons stated in the application, the same is allowed and the main case is taken up today for hearing.

(3.) CRM-M No.34259 of 2019 (O&M) : The petitioners have prayed for quashing of FIR No.143 dtd. 15/6/2014 for offence punishable under Ss. 447, 427, 336, 148, 149 of the Indian Penal Code, 1860 (in short 'IPC'), at Police Station Ajnala, Amritsar, District Amritsar (Rural) and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.