SATYAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_60_LAWS(P&H)1_2022_1.html</FRM>

(2.) The gist of the allegations against the petitioner(s) is that the complainant made a written complaint to the aforesaid police station 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. 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).