RAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) <FRM>JUDGEMENT_57_LAWS(P&H)1_2022_1.html</FRM>

(2.) The gist of the allegations against the petitioner(s) is that on 1/9/2018, the complainant (respondent No.2) sent a written complaint through post to the Commissioner of Police, Ludhiana, in the following terms:-

(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-2. After that, the petitioners have come up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).