GURJANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners arraigned as accused in the above captioned complaint, have come up before this Court under Sec. 482 CrPC for quashing of the Complaint alongwith summoning order dtd. 6/3/2019 and all consequential proceedings based on the compromise with the victim.

(2.) 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-3.

(3.) After that, the petitioners came up before this Court to quash the complaint, and in the quashing petition, the injured has been impleaded as respondent No.2.