TARLOK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner(s), arraigned as accused in the above captioned FIR, has come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings arising therefrom including the challan report under Sec. 173 Cr.P.C., based on the compromise with the victim(s).

(2.) During the pendency of the petition, the accused and the victim(s) have compromised the matter, and its copy is annexed with this petition. After that, the petitioner(s) came up before this Court to quash the FIR, and in the quashing petition, the complainant has been impleaded as respondent(s).

(3.) On 22/11/2021, the complainant appeared before the JMIC, Ferozpur, through District Manager, Punjab State Civil Supplies Corporation Ltd. and made the statement in the following terms: