BISHAN DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_63_LAWS(P&H)1_2022_1.html</FRM>

(2.) The gist of the allegations against the petitioner(s) is that on 29/10/2017, the police recorded the statement of the complainant (respondent No.2) in the following terms:-

(3.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition as Annexure P-2. After that, the petitioners have come up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).