MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No. 91 dtd. 6/4/2021 under Ss. 353, 186, 506 and 34 of the Indian Penal Code,1860 registered at Police Station City Faridkot, District Faridkot (Annexure P-1) and all subsequent proceedings arising on the basis of the compromise.

(2.) On 31/3/2022, a coordinate Bench of this Court was pleased to pass the following order:-

(3.) Learned counsel for the petitioners has further submitted that none of the petitioners were declared proclaimed offender in the present case and are not involved in any other case.