JAGDEEP BHATIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioners submits that during the pendency of this petition, petitioner No.2-Pushpa Bhatia expired.

(2.) In view of the above, Petition qua petitioner No.2 stands dismissed as infructuous. Now petition survives only qua petitioner No.1 namely, Jagdeep Bhatia.

(3.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.123, dtd. 16/10/2016, under Ss. 406 and 498-A of IPC, registered at Police Station Women District Ludhiana along with subsequent proceedings arising therefrom on the basis of compromise dtd. 2/4/2019 (Anneuxre P-2).