LAWS(P&H)-2023-11-21

BHUPINDER VIJAY Vs. STATE OF PUNJAB

Decided On November 02, 2023
Bhupinder Vijay Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) By way of present petition, the petitioner is seeking quashing of FIR No.0003 dtd. 1/1/2020, registered for offences punishable under Ss. 420/120-B of the Indian Penal Code, at Police Station Nakodar Sadar, Jalandhar Rural (Annexure P-1) on the basis of compromise.

(2.) On 18/8/2023, the following order was passed :-