REGENT COMPUTRONICS PVT. LTD.

PRITPAL SINGH Appellant

V/S

STATE OF PUNJAB AND OTHERS Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. L. MUNISWAMY AND OTHERS [REFERRED]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED]
BHAJAN LAL VS. STATE OF HARYANA AND OTHERS [REFERRED]
STATE VS. NAVJOT SANDHU alias AFSHAN GURU [REFERRED]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED]
DIMPEY GUJRAL W/O.VIVEK GUJRAL VS. UNION TERRITORY THROUGH ADMINISTRATATOR, U.T. CHANDIGARH [REFERRED]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED]
STATE OF MADHYA PRADESH VS. DEEPAK [REFERRED]

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No.21 dated 10.02.2015, registered under Sections 307, 323, 336 IPC and Sections 25/27 Arms Act, at P.S. Maur, District Bathinda, along with entire subsequent proceedings on the basis of compromise.

(2.) Contents of the FIR are as under:-

(3.) Apparently there is a civil dispute pending between the parties wherein compromise has been effected. Both the parties belong to same clan and are relatives. There was a dispute with regard to maintenance of common water course which led to occurrence dated 10.02.2015.

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PRITPAL SINGH Vs. STATE OF PUNJAB AND OTHERS

Referred Judgements :-

JUDGEMENT

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