MANJIT SINGH ALIAS KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present petition, the prayer of the petitioner is for quashing of FIR No. 141 dtd. 8/5/2020, under Ss. 379 IPC (Ss. 454 and 380 IPC added later on), registered at Police Station Sultanpur Lodhi, District Kapurthala and all other subsequent proceedings arising therefrom, on the basis of compromise entered into between the parties.

(2.) Mr. Nagar Singh, Advocate has put in appearance on behalf of respondents No.2 to 4 and states that the matter has indeed been compromised.

(3.) In pursuance to the above mentioned order, a report has come from Sub Divisional Judicial Magistrate, Sultanpur Lodhi addressed to the Deputy Registrar of this Court dtd. 1/11/2021 along with the statements of the accused-petitioners as well as the complainants. The relevant part of the said report is as under :-