MANINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 482 of Code of Criminal Procedure is filed seeking quashing of FIR No. 168 dtd. 22/8/2019, under Sec. 323, 336, 506, 148, 149 IPC 1860 and Sec. 25/27 Arms Act, 1959 registered at Police Station Chattiwind District Amritsar and all subsequent proceedings arising therefrom on the basis of compromise dtd. 29/6/2021.

(2.) The brief facts are that as per the allegations in the FIR that there was an issue with regard to inviting Gurpreet Singh @ Gopi to birthday party. The matter flared up and on 22/8/2019, there was altercation and allegedly fires were shot in the air. No injury was sustained by any of the person.

(3.) The parties with the intervention of respectables have compromised the matter.