MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_67_LAWS(P&H)1_2022_1.html</FRM>

(2.) Based on the allegations leveled by the complainant-respondent No.2, the police registered the FIR as mentioned above. Needless 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 FIR, and in the quashing petition, the injured have been impleaded as respondent(s).