PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BOTH these identical quashing petitions are being disposed of vide this common order, as the parties are seeking quashing of FIR as well as cross version on the basis of same compromise. Learned counsel for the parties are ad -idem that none of the petitioners in both the cases is a proclaimed offender.

(2.) THE petitioners have 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.6 dated 11.1.2015 under Sections 323,324,148,149 and 326 IPC, registered at Police Station Fattu Dhinga, Distt. Kapurthala, including its cross version and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P -3), placed on record of the petition i.e. Crl.Misc.No.M -6840 of 2015.

(3.) NOTICE of motion was issued.