(1.) This order shall dispose of two criminal petitions as mentioned above. For the sake of brevity, facts have been taken from CRM-M-32745-2021 titled as Manpreet Singh and others vs. State of Punjab and others.
(2.) The gist of the allegations against the petitioner(s) is that the complainant (respondent No.2) made a statement before the police and based on that statement, the police registered the FIR captioned above. Similarly, on the statement of petitioner No.3, cross version registered against respondent No.1 and other petitioners in CRM-M-37546-2021. Needless to mention all the details and it is sufficient to say that the parties have entered into a compromise.
(3.) During the pendency of the petition, the accused and the injured (both parties) have compromised the matter, and its copy is annexed with this petition as Annexure P-3. After that, the petitioner(s) came up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN