AMANDEEP SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions. CRM-21182-2021

(2.) For the reasons mentioned in the application, the same is allowed and CRM-M-8939-2021 is taken on board today itself. CRM-M-8939-2021

(3.) Instant petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.29, dated 22.1.2020, under Sections 306, 384, 506, 120-B IPC and Section 67 of IT Act, 2000, registered at Police Station City Barnala, District Barnala on the basis of Compromise, dated 20.5.2020 (Annexure P-2).