PRITHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ***

(2.) Based on the allegations leveled by the complainant, the police registered the DDR for the offences as mentioned above. It is needles to refer to the allegations in detail because the matter has been compromised.

(3.) During the pendency of the petition, the accused and the injured 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 DDR, and in the quashing petition, the injured have been impleaded as respondent(s).