PAWANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) The petitioner has filed the present petition under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 45 dtd. 11/6/2021, registered under Sec. 379-B IPC, at Police Station Mehna, District Moga, and all the subsequent proceedings arising therefrom on the basis of compromise dtd. 13/7/2021 (Annexure P-2).

(3.) Learned counsel for the petitioner points out that there were total five accused in the case, including the petitioner, though the compromise was effected with only three accused, but only the petitioner has approached this Court for quashing of the FIR on the basis of the compromise.