NEELAM DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking quashing of FIR No.165, dtd. 29/6/2021, Police Station Model Town, District Hoshiarpur, under Sec. 306 IPC (Annexure P-l) on the basis of compromise.

(2.) Today at the very outset, learned counsel for the petitioners submitted that apart from the grounds of compromise, he may also be permitted to canvas his grounds for quashing of FIR on merits as well.

(3.) I have heard the learned counsel for the petitioners.