NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking quashing of FIR No.0062 dtd. 5/5/2018, Police Station City Ajnala, District Amritsar Rural, under Ss. 307, 323, 148, 149 of Indian Penal Code and Ss. 25 and 27 of Arms Act on grounds of compromise.

(2.) Learned counsel for the petitioners has submitted that the FIR came to be lodged under some misunderstanding and infact it is a case of cross-case. It has further been submitted that no offence under Sec. 307 IPC is made out and that although a representation dtd. 20/6/2018 (Annexure P-6) had been submitted to respondent No.2-Senior Superintendent of Police, Amritsar Rural, but the same has not been considered till date and that the investigation is still pending in the present case as well as in the cross-case.

(3.) Having heard the learned counsel for the petitioners and while bearing in mind the fact that the investigation is still stated to be pending, the instant petition is disposed off with a direction to respondent No.2-Senior Superintendent of Police, Amritsar Rural to look into the matter and to dispose off the representation dtd. 20/6/2018 (Annexure P-6) expeditiously in accordance with law.