PARDEEP KHANNA @ LUCKY KHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS, 2023 for quashing of FIR No.40 dtd. 13/5/2024 under Ss. 341, 506, 323, 324, 148 and 149 of IPC (Ss. 295-A, 325 and 307 added and Sec. 324 of IPC deleted later on) registered at Police Station Daresi, District Police Commissionerate, Ludhiana and all consequential proceedings arising therefrom on the basis of compromise dtd. 9/2/2026 (Annexure P-5), which is stated to have been effected between the parties.

(2.) On 23/2/2026, the following order was passed:

(3.) Pursuant to the aforesaid order, report dtd. 18/3/2026 from Additional Sessions Judge, Ludhiana has been received, which is taken on record. As per the report, the Trial Court has recorded as follows:-