GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer

(2.) Status report by way of affidavit of Yadwinder Singh, PPS, Deputy Superintendent of Police, Sub-Division Attari, Amrtisar (Rural), has been filed in Court today mentioning about the medico legal report of the complainant, which has been though explained but not very convincing. The stand taken by the complainant in the FIR itself would depict that efforts were going on between the parties to settle the matter amicably by way of compromise. When it did not materialize, instant FIR came to be lodged after 20 days, which is sufficient to infer intention of the parties that out of the enmity between the two, the alleged FIR came to be registered.

(3.) Analysis