RAHUL KUMAR ADIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C. for quashing of FIR No.149 dtd. 4/9/2018 (P-1), under Ss. 353, 186, 294, 500, 506 and 120-B of the Indian Penal Code, 1860, registered at Police Station, Navi Baradari, Jalandhar, District Police Commissionerate, Jalandhar along with all consequential proceedings arising therefrom on the basis of compromise dtd. 31/7/2023 (P-2), entered into between the parties i.e. petitioners as well as respondent No.2.

(2.) Above FIR was registered on the basis of statement made by respondent No.2-Sukhwinder Pal Singh with the allegations that both the petitioners hurled filthy abuses to the complainant and petitioner No.2 also manhandled him.

(3.) This Court, while issuing notice of motion on 7/8/2023, passed the following order:-