GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant applications have been filed for preponing the date of hearing of main case. For the reasons recorded in the applications, the applications are allowed. Both the main cases are taken up today. Main case

(2.) These petitions have been filed under Sec. 482 of the Cr.P.C., by the petitioners seeks quashing of FIR No.225, dtd. 22/9/2021, constituting therein offences, under Ss. 336/427 of the IPC, 1860 and under Ss. 25, 27 of The Arms Act, 1959, lodged at Police Station Cantonment District Police Commissionerate Amritsar, District Amritsar, and, its cross case registered vide G.D. No.34 dtd. 23/9/2021, lodged under Ss. 336/427 of the IPC, 1860 and under Ss. 25, 27 of The Arms Act, 1959, and, also of all consequential proceedings arising therefrom, hence on the basis of compromise (Annexure P- 2) arrived at between the parties.

(3.) Mr. Prince Sharma, Advocate puts his appearance on behalf of respondent No. 2.