MUNISH KUMAR BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this petition, a prayer has been made for quashing of the FIR No. 04 dated 11.01.2002 under Sections 419/420/406 & 120 IPC registered at Police Station Haibowal, District Ludhiana as well as all subsequent proceedings arising out of the above said FIR, on the basis of compromise dated 23.12.2011 (Annexure P-2).

(2.) Noticing the aforesaid contention, notice of motion was issued vide order dated 31.01.2012.

(3.) On instructions from ASI-Shamsher Singh, Police Station Haibowal, District Ludhiana, learned State counsel has stated before this Court that the charges in the instant case were framed against the petitioners on 04.03.2006. Even most of the evidence has been recorded and as many as six witnesses have been examined.