AMRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition, the petitioner is seeking quashing of FIR No. 0042 dtd. 27/3/2023 registered under Ss. 506 of IPC, 1860 and Ss. 25 and 27 of Arms Act, 1959, at Police Station Chhatiwind, District Amritsar Rural and all consequent proceedings arising therefrom on the basis of compromise.

(2.) On 15/9/2023, the following order was passed:

(3.) Pursuant to the aforesaid order, report dtd. 10/11/2023 from Judicial Magistrate 1st Class, Amritsar has been received, which is taken on record. As per the report, the Trial Court has recorded as follows:-