BHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of cross version (Annexure P-2) recorded in case FIR No. 10 dtd. 20/1/2013 under Ss. 324, 323 and 34 of the Indian Penal Code,1860 (Sec. 326 IPC added later on) registered at Police Station Nathana, District Bathinda (Annexure P-1) and all subsequent proceedings arising therefrom including the judgment and order of conviction dtd. 1/12/2018 (Annexure P-3) on the ground that the matter has been compromised (Annexure P-4).

(2.) On 6/2/2020, a Coordinate Bench of this Court was pleased to pass the following order:-

(3.) Then subsequently on 29/3/2022, following order was passed by this Court:-