SUDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No.221 dtd. 28/8/2019 (Annexure P-1) under Ss. 323, 452, 506, 148 and 149 of the IPC, 1860, and 67-A of Information Technology Act, 2000, registered at Police Station Jandiala, District Amritsar Rural, and subsequent proceedings arising therefrom, on the basis of Compromise Deed dtd. 29/9/2022 (Annexure P-2).

(2.) There are three persons namely Sundeep Singh, Lakhwinder Singh and Harwinder Singh in the above said FIR. However, the accused Jaideep Singh and Kanwaljit Singh were declared as innocent in inquiry conducted by SP Investigation, as per statement of Investigation Officer.

(3.) All the accused are on bail in the above said FIR and not appearing in the court because no proceeding is pending against them.