BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Sec. 482 Cr.P.C. for quashing of FIR No.279 dtd. 20/9/2019 registered under Ss. 379 and 34 of the Indian Penal Code, 1860 (Sec. 411 of IPC has been added later on) at Police Station Bhawanigarh, District Sangrur (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) On 21/7/2022, this Court had passed the following order:-

(3.) In pursuance of the abovesaid order, a report has been submitted by the Judicial Magistrate Ist Class, Sangrur. The relevant portion of the said report is reproduced hereinbelow:-