SURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ***

(2.) The gist of the allegations against the petitioner(s) is that the complainant-respondent No.2 has made statement before the police and on that statement police registered the FIR captioned above. After trial, all the petitioner stands convicted vide judgment dtd. 29/8/2019 passed by JMIC, Phul. Needless to mention all the details as the parties have compromised the matter.

(3.) During the pendency of the petition, the accused and the victim(s) have compromised the matter, and its copy is annexed with this petition. After that, the petitioner(s) came up before this Court to quash the FIR, and in the quashing petition, the victim(s) have been impleaded as respondent(s).