DILAWAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.263 dated 05.11.2015 under Section 307 IPC and Section 25 of Arms Act registered at Police Station Chheharta, District Amritsar (Annexure P-1) as well as all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) Fir was registered on 05.11.2015. After due investigation and inquiry conducted by Assistant Deputy Commissioner of Police (Crime), Amritsar vide inquiry dated 15.09.2016, cancellation was recommended. However, cancellation has not been done so far despite the fact that the same was recommended on 15.09.2016. No challan has been presented so far.

(3.) Vide order dated 15.11.2016, both the parties were directed to appear before the Illaqa Magistrate, Police Station Chheharta, District Amritsar for recording their respective statements with regard to compromise.