SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, two petitions are being disposed of as these petitions arise out of the same incident for which the FIR in question as well as the cross case were registered.

(2.) Present two petitions, which have been filed for quashing of FIR No.433 dtd. 27/12/2020 registered under Ss. 323, 324, 452, 148 and 149 of the IPC at Police Station Jandiala, District Amritsar City as well as the cross GD No.021 dtd. 31/12/2020 registered under Ss. 323, 324, 326, 341, 148 and 149 of the IPC at Police Station Jandiala, District Amritsar Rural and all other subsequent proceedings arising therefrom, on the basis of compromise entered into between the parties.

(3.) This Court while issuing notice of motion on 26/8/2021 had passed the following order:-