DHANJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition, the petitioner is seeking quashing of FIR No. 175 dtd. 23/10/2017 under Ss. 307, 323, 506, 427, 148, 149, 120-B of IPC, 1860, and Ss. 25 and 27 of the Arms Act, 1959, registered at Police Station City Malout, District Shri Muktsar Sahib (Annexure P-1) on the basis of compromise.

(2.) Counsel for the petitioner submits that Sec. 307 IPC stands deleted later on. He further submits that initially there were four accused. Out of which, two namely Manpreet Singh @ Maana and Bakshish Singh Pradhan have died and one was declared innocent i.e. Shubhdeep Singh.

(3.) On 5/12/2023, the following order was passed