SUKHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Sec. 482 Cr.P.C. for quashing of FIR No.237 dtd. 31/12/2021 registered under Ss. 406, 420 and 120-B of the Indian Penal Code, 1860 at Police Station Mukerian, Tehsil Mukerian and Hoshiarpur (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) On 20/7/2022, this Court had passed the following order:-

(3.) Learned counsel for the petitioners has submitted that in the present case, there are three accused persons, out of which, two of the accused persons i.e. the present petitioners have filed the present petition and thus, the present case is a case of partial compromise and has relied upon judgment passed by the Hon'ble Supreme Court in Jayrajsinh Digvijaysinh Rana Vs. State of Gujarat and another, reported as 2012(12) SCC 401 to contend that even in case of a partial compromise, FIR can be quashed qua the accused with whom the compromise has been effected Notice of motion for 17/8/2022.