RANDEV SINGH @ DEBI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of aforesaid two petitions i.e CRM No. M -10731 of 2015, filed by Randev Singh @ Debi and others and CRM No. M -10765 of 2015, filed by Jaswant Singh.

(2.) CRM No. M -10731 of 2015, has been filed under Section and another connected case 482 of the Code of Criminal Procedure for quashing of FIR No.160 dated 29.11.2011, under Sections 342, 323, 506 and 34 IPC, registered at Police Station Fatehgarh Sahib, District Fatehgarh Sahib (Annexure P -1) along with all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2).

(3.) CRM No. M -10765 of 2015 has also been filed under Section 482 of the Code of Criminal Procedure for quashing of DDR No.43, dated 29.11.2011, under Sections 295 and 510 IPC, in FIR No.160 dated 29.11.2011, under Sections 342, 323, 506 and 34 IPC, registered at Police Station Fatehgarh Sahib, District Fatehgarh Sahib (Annexure P -1), as well as all other subsequent proceedings arising therefrom, on the basis of compromise (Annexure P -2).