AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No. 115 dtd. 13/8/2020 under Ss. 452, 324, 323 and 34 of the Indian Penal Code,1860 (Ss. 325 and 326 IPC added later on) registered at Police Station Makhu, District Ferozepur (Annexure P-1) and all subsequent proceedings arising on the basis of the compromise.

(2.) On 23/12/2020, a coordinate Bench of this Court was pleased to pass the following order:-

(3.) In pursuance of the said order, a report has been submitted by the Sub Divisional Judicial Magistrate, Zira to the Registrar General of this Court. The relevant portion of the said report is reproduced hereinbelow:-