GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM -15347 -2015 Applicant seeks permission to implead the legal representatives of respondents No.3 to 5.

(2.) APPLICATION is allowed, as prayed for. Amended memo of parties is also permitted to be placed on record. CRM stands disposed of. CRM -M -35259 -2014

(3.) THE petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.57 dated 27.04.2009 under Sections 279, 304 -A of the Indian Penal Code ('IPC' for short), registered at Police Station City SBS Nagar, District SBS Nagar and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2).