JASVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ***

(2.) The gist of the allegations against the petitioner(s) is that the complainant(respondent No.2) submitted an application to the police and based on that application, the police registered the FIR captioned above.

(3.) During the pendency of the petition, the accused and the victim(s) have compromised the matter, and its copy is annexed with this petition as Annexure P-3. After that, the petitioner(s) came up before this Court to quash the FIR, and in the quashing petition, the victim(s) have been impleaded as respondent(s).