PARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.16 dtd. 15/2/2015 for the offences punishable under Ss. 447, 448, 427, 150, 148, 149, 511, 506, 452 of the Indian Penal Code ('IPC' for short), registered at Police Station Adampur, District Jalandhar City and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) At the very outset, learned counsel for the petitioners submits that inadvertently, in the memo of parties, it has wrongly been mentioned as State of Haryana, whereas the FIR relates to the State of Punjab and said mistake may be corrected.

(3.) Registry is directed to make necessary correction at the appropriate place of the case file.