JAGSEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS, 2023 for quashing of FIR No.0264 dtd. 24/12/2025 under Ss. 117(2), 115(2), 3(5) of the BNS, registered at Police Station City Rampura, District Bathinda along with General Diary No.008 dtd. 13/2/2026 vide which Ss. 117(2) of BNS has been deleted and Ss. 109 and 118(2) of BNS have been added and General Diary No.017 dtd. 26/12/2025 vide which cross case has been registered against the petitioners under Ss. 117(2), 115, 3(5) of BNS and all consequential proceedings arising therefrom on the basis of compromise dtd. 23/3/2026 (Annexure P-4), which is stated to have been effected between the parties.

(2.) On 8/4/2026, the following order was passed:

(3.) Pursuant to the aforesaid order, report dtd. 7/8/2026 from Sub Divisional Judicial Magistrate, Phul has been received, which is taken on record. As per the report, the Trial Court has recorded as follows:-