SEVA SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in the present petition is for quashing of FIR No.185 dated 20.12.2008, under Sections 279, 337, 427 and 304-A IPC, registered at Police Station Sadar, Nawanshahar, District S.B.S. Nagar (Annexure P-1) on the basis of compromise dated 31.7.2015 (Annexure P-4) alongwith all consequential proceedings arising therefrom including the judgment of conviction and order of sentence dated 09.12.2014 (Annexure P-3), passed by learned Judicial Magistrate 1st Class, SBS Nagar, whereby the petitioner has been convicted and sentenced as under :-

(2.) However, both the substantive sentences were ordered to run concurrently.

(3.) In compliance of the order dated 18.9.2015, the parties have appeared before the learned Magistrate on 5.10.2015 for getting their statements recorded.